Custom, Excise & Service Tax Tribunal
M/S. Unique Industrial Handlers Pvt. ... vs Commissioner Of Central Excise, ... on 6 July, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. Appeal No. E/1097/2010-Mum. (Arising out of Order-in-Appeal No. AKP/NSK/74/2010 dated 18-03-2010 passed by the Commissioner (Appeals) Central Excise & Customs, Nashik For approval and signature: Honble Mr. Sahab Singh, Member (Technical) ============================================================
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?
============================================================= M/s. Unique Industrial Handlers Pvt. Ltd. :
Appellant VS Commissioner of Central Excise, Customs, Nashik Respondent Appearance None for Appellant Shri A.K. Prabhakar, Superintendent (A.R) for Respondent CORAM:
Mr. Sahab Singh, Member (Technical) Date of hearing : 06/07/2012 Date of decision : 06/07/2012 ORDER NO.
Vide miscellaneous order No. M/22/12/SMB/C-IV dt. 27.4.2012, stay order No.S/11/11/SMB-C-IV dt. 3/12/2010 was ordered to be modified and the applicant was asked to make pre-deposit of Rs. 1,95,590/- within four weeks and compliance was to be reported today. No one is present today to report compliance. Accordingly, the appeal filed by them is dismissed for non-compliance of the order dt.27.4.2012. Appeal dismissed.
(Dictated in court) (Sahab Singh) Member (Technical) Sm ??
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