Custom, Excise & Service Tax Tribunal
M/S. Radha Tobacco Company vs Cce, Kanpur on 2 July, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-SM
Date of Hearing/Decision:02.07.2012
Excise Appeal No.E/1029/2007 -SM
[Arising out of Order-in-Appeal No. 527/CE/APPL/KNP/2006 dated 19.10.2006
M/s. Radha Tobacco Company Appellant
Vs.
CCE, Kanpur Respondent
Present for the Appellant :None Present for the Respondent :Shri.Bharat Bhushan, SDR Coram: HONBLE MR. D.N. PANDA, JUDICIAL MEMBER ORDER NO. _______________ DATED:02.07.2012 PER: D.N.PANDA Tribunal was lenient to restore its appeal on 21.7.2011, although appeal of the Appellant was dismissed on 20.07.2009 and there after there was a restoration on 01.02.2010. For no appearance on 20.10.2010, the appeal was again dismissed. Today none present for the appellant. It is appears that the appellant has abused the process of law filing a spurious appeal and enjoying the waiver of pre-deposit direction at the cost of Revenue. The stay order passed on 4.7.07 granted total waiver. For the aforesaid manner of non-prosecution of the appeal, that is dismissed.
[Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER Anita ??
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