Custom, Excise & Service Tax Tribunal
Haryana Roadways Jhajjar vs Central Excise & Service Tax-Rohtak on 17 November, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL R.K. PURAM, WEST BLOCK NO. 2, NEW DELHI-110066 DIVISION MEMBER BENCH Date of hearing/decision: 17/11/2015 Service Tax Stay Application No. 54538/2014 of SERVICE TAX APPEAL NO. 54010/2014 [Arising out of order-in-appeal No. CNO. V(ST)15/CE-ADJ/D-V/128/11/22014 dated 17/12/2012. 65/ST/ADC/AKR/12 passed by Additional Commissioner, Central Excise & Service Tax, Rohtak] Honble Shri R.K. Singh, Member (Technical) Honble Smt. Sulekha Beevi C.S., Member (Judicial) 1. Whether Press Reporter may be allowed to see the Order for Publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordships wish to see the fair copy of the order? 4. Whether order is to be circulated to the Department Authorities? M/s. General Manager, Haryana Roadways Jhajjar Appellant Vs. Additional Commissioner Central Excise & Service Tax-Rohtak Respondent
Appearance: None for the appellant.
Sh. Ranjan Khana, DR for the respondent.
Coram: Honble Shri R.K. Singh, Member (Technical) Honble Smt. Sulekha Beevi C.S., Member (Judicial) Final Order No. 53522/2015 Per: R.K. Singh When the case is called today, there is no representation on the part of the appellant, nor is there any request for adjournment. Therefore, we proceed to decide the appeal.
2. The appellant filed this appeal against order of Additional Commissioner Excise and Service Tax-Rohtak no. 65/ST/ADC/AKR/12 dated 26/5/2015. The appeal against the order of Additional Commissioner does not lie before this CESTAT. Therefore, appeal is dismissed.
(R.K. Singh) Member (Technical) (Sulekha Beevi C.S.) Member (Judicial) Ritu