Custom, Excise & Service Tax Tribunal
M/S Goverdhan Transformer Udyog (P) Ltd vs Cce, Kanpur on 12 April, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing : 12.4.2013
Service Tax Appeal No. 3064 of 2012
[Arising out of Order-in-Original No. 02 & 03/ST/Commissioner/2012 dated 30.4.2012 passed by the Commissioner , Central Excise & Service Tax, Kanpur]
For Approval & Signature :
Honble Mr. Justice G. Raghuram, President
Honble Mr. Sahab Singh, Member (Technical)
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 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 Goverdhan Transformer Udyog (P) Ltd. Appellant
Vs.
CCE, Kanpur Respondent
Appearance:
None - for the appellant
Shri Govind Dixit, D.R. - for the respondent
Coram : Honble Mr. Justice G. Raghuram, President Honble Mr. Sahab Singh, Member (Technical) F. Order No. 56113/2013 dated 12.4.2013 Per Justice G. Raghuram :
Vide the order in the stay application, dated 19.3.2013, in presence of the consultant Shri Dharmendra Srivastava, the substantive appeal is directed to be listed today for hearing. Notice of the date for final hearing is given in the presence of the appellant/consultant. Today, when the appeal is called for final hearing nobody appears. There is no representation on behalf of the appellant, the appeal is accordingly dismissed for non-prosecution.
(Justice G. Raghuram) President (Sahab Singh) Member (Technical) RM 1