Custom, Excise & Service Tax Tribunal
Abc Engineering Works vs Commissioner Of Customs, Central ... on 31 March, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: ST/20686/2014-DB [Arising out of Order-in-Original No. 30/2013-S. Tax dated 29/08/2013 passed by Commissioner of Central Excise, Customs and Service Tax, GUNTUR.] For approval and signature: HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER HON'BLE SHRI B.S.V.MURTHY, TECHNICAL MEMBER 1 Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 3 Whether Their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes ABC Engineering Works Plot No.23,24, 4th Cross, 2nd Road, Autonagar, VIJAYAWADA 520 007. AP Appellant(s) Versus Commissioner of Customs, Central Excise and Service Tax Guntur P.B.NO. 331, C.R.BUILDING, KANNAVARI THOTA, GUNTUR 520 004. ANDHRA PRADESH Respondent(s)
Appearance:
None CH.VENKATESWARA RAO ADV H.NO.5-21-104, 2/18, BRODIPET,GUNTUR-522022-AP For the Appellant Mr. S. Ilangovan, Addl. Com. (AR) For the Respondent Date of Hearing: 31/03/2015 Date of Decision: 31/03/2015 CORAM:
HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER HON'BLE SHRI B.S.V.MURTHY, TECHNICAL MEMBER Final Order No. 20901 / 2015 Per : ARCHANA WADHWA Vide Misc. Order No.20815-20816/2014 dated 26.3.2014, the appellants were directed to deposit an amount of Rs.1,01,00,000/- towards service tax along with proportionate interest and Rs.20 lakhs towards penalty. Subsequently, at the request of the appellant, the said period to deposit was extended by Order No.02/2015 dated 1.1.2015 after taking note of the fact that the appellant has already deposited an amount of Rs.25 lakhs.
2. On matter being called today for ascertaining the compliance of the above order, neither the deposit stands made by the appellant nor is there any representation from their side. Accordingly, we dismiss the appeal for non-compliance with the provisions of Section 35F of the Central Excise Act read with the orders referred supra. (Order pronounced in open court) B.S.V.MURTHY TECHNICAL MEMBER ARCHANA WADHWA JUDICIAL MEMBER rv 2