Custom, Excise & Service Tax Tribunal
Shri Manish Sharma, Surat vs Commissioner Of Central Excise, ... on 12 April, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.Cus.Ap.-27/09
(Arising out of Order-in-Original No.29/COMMR/CE/KOL-III/2008-09 dated 29.10.2008 passed by the Commissioner of Central Excise, Kolkata-III.)
FOR APPROVAL AND SIGNATURE
HONBLE SHRI S.S. KANG, VICE PRESIDENT
HONBLE SHRI M.VEERAIYAN, 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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
Shri Manish Sharma, Surat
Applicant (s)/Appellant (s)
Vs.
Commissioner of Central Excise, Kol-III
Respondent (s)
Appearance:
NONE for the Appellant (s) Shri M.B. Bal, Authorised Representative(JDR) for the Respondent (s) CORAM:
Honble Shri S.S.Kang, Vice President Honble Shri M.Veeraiyan, Member(Technical) Date of Hearing:- 12.04.2010 Date of Pronouncement :- 12.04.2010 ORDER NO.
Per Shri S.S.Kang.
1. When the case was called none appeared on behalf of the Appellant. The Tribunal vide Stay Order dated 08.02.2010 directed the Appellant to deposit an amount of Rs.5,00,000/-(Rupees Five Lakhs only) for hearing of the Appeal. Appellant had not complied with the conditions of the Stay Order. Therefore the Appeal is dismissed for non-compliance to the provisions of Section 129E of Customs Act.
(Pronounced and dictated in the open court.) Sd/ sd/ (M.VEERAIYAN) (S.S.KANG) MEMBER(TECHNICAL) VICE PRESIDENT sm 2 Appeal No.Cus.Ap.27/09