Custom, Excise & Service Tax Tribunal
Mahendra Engineering Ltd vs C.C.E. & S. Tax., Lucknow on 26 March, 2013
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-II Date of hearing/decision: 26.3.2013 Central Excise Appeal No.4130 of 2012-SM Arising out of the order in appeal No.409-CE/LKO/2012 dated 20.9.2012 passed by the Commissioner (Appeals), Central Excise & Service Tax, Lucknow. For Approval and Signature: Honble Mr. Manmohan Singh, Technical Member 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982? 2 Whether it should be released under Rule 26 of 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? Mahendra Engineering Ltd. .. Appellant Vs. C.C.E. & S. Tax., Lucknow . Respondent
Appearance:
None for the appellant/applicant Shri S.K. Panda, A.R. (Jt.CDR) for the respondent Coram: Honble Mr. Manmohan Singh, Member (Technical) Final Order No.55867/2013 Per Manmohan Singh:
No one is present for the party. Compliance of the Stay Order No.55772/2013 dated 29.1.2013 has not been made. In view of non-compliance of the stay order, appeal is dismissed.
(Manmohan Singh) Technical Member
scd/