Custom, Excise & Service Tax Tribunal
Bhagyanagar Metals Ltd vs Commissioner Of Central Excise, Goa on 30 August, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI APPEAL No. E/1013/12-Mum (Arising out of Order-in-Appeal No. Goa/Cex/GSK/20/2012 dated 22.3.2012 passed by Commissioner of Central Excise, Customs & Service Tax (Appeals), Panaji-Goa) For approval and signature: Honble Mr. P.K. Jain, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No 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 : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Bhagyanagar Metals Ltd. Appellant Vs. Commissioner of Central Excise, Goa Respondent Appearance:
None for appellant Shri B.S. Meena, Additional Commissioner (AR), for respondent CORAM:
Honble Mr. P.K. Jain, Member (Technical) Date of Hearing: 30.8.2013 Date of Decision: 30.8.2013 ORDER NO A show cause notice was issued to the appellant to remove the defects vide Tribunals letter dated 9.7.2012. This was followed by a reminder dated 14.6.2013 and 17.7.2013. However, there is no response from the appellant. In view of this position, the appeal is dismissed for non-curing of the defects in the appeal. (Dictated in Court) (P.K. Jain) Member (Technical) tvu 1 2