Custom, Excise & Service Tax Tribunal
M/S. Cadbury India Ltd vs Commissioner Of Central Excise on 27 April, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. III
Excise Appeal Nos. 2386 of 2011-SM(BR)
[Arising out of Order-in-Appeal No. IND/CEX/000/APP/270/11 dated 23.6.2011 passed by the Commissioner of Central Excise (Appeals), Indore ]
For approval and signature:
Hon'ble Mr. Archana Wadhwa, Member (Judicial)
1. Whether Press Reporters may be allowed to see :
the Order for publication as per Rule 27 of the
CESTAT (Procedure) Rules, 1982?
2. Whether it should 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 :
Departmental authorities?
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M/s. Cadbury India Ltd. Appellants
Vs.
Commissioner of Central Excise Respondent
Indore
Appearance:
None for the Appellants
Shri K.K. Jaiswal, AR for the Respondent
Date of Hearing/decision : 27.4.2012
ORAL ORDER NO . ________________________
Per Archana Wadhwa:
Vide Stay order No. 60/2012 dated 9.1.12, the Tribunal had directed the appellant to deposit 25% of the penalty amount.
2. On matter being called, neither any body is present on behalf of the appellant nor is there any compliance report on record. Accordingly appeal is dismissed for non-compliance with the provisions of Section 35 F of the Central Excise Act, ready with stay order. (Pronounced in the open court ) ( Archana Wadhwa ) Member(Technical) ss 2