Custom, Excise & Service Tax Tribunal
M/S. Jamna Auto Inds. Ltd vs Cce, Panchkula on 18 November, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
West Block No.2, R.K.Puram, New Delhi-110066.
Principal Bench, New Delhi.
E/1906/09-SM
(Arising out of Order-in-Appeal No.99/ASN/PCK/2009 dt.6.4.09 passed by the Commissioner(Appeals), Delhi-III)
M/s. Jamna Auto Inds. Ltd. Appellant
Versus
CCE, Panchkula Respondent
Appearance None For Appellant Sh. S.N.Srivastava, DR for Respondent Coram: Honble Mr. RAKESH KUMAR, MEMBER (TECHNICAL) Date of Hearing: 18.11.09 Order No.____________________ Per Rakesh Kumar:
The Appellant vide stay order No.577/09-SM dt.14.9.09 had been directed to deposit a sum of Rs.35,000/- within six weeks and compliance was to be reported on 3.11.09. Today this case was listed for reporting compliance. Nobody appeared on behalf of the appellant and Ld. DR also reported that there is no report for any compliance of the order. In view of this, the appeal is dismissed for non-compliance to the provisions of Section 35F of Central Excise Act,1944. Order dictated in the open Court.
(Rakesh Kumar) Member Technical km