Custom, Excise & Service Tax Tribunal
M/S. V.T. Enterprises vs Cce(Appeals-Ii), Bangalore on 22 August, 2013
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench Division Bench
Court I
Date of Hearing:22/08/2013
Date of decision:22/08/2013
Appeal No.ST/1729/2011
(Arising out of Order-in-Appeal No.227/2011 dt. 29/03/2011
passed by CCE(Appeals-II), Bangalore)
M/s. V.T. Enterprises
..Appellant(s)
Vs.
CCE(Appeals-II), Bangalore
..Respondent(s)
Appearance None for the appellant. Ms. Sabrina Cano, Superintendent(AR) for the respondent.
Coram:
Honble Shri S.S. Kang, Vice President Honble Shri B.S.V. Murthy, Member(Technical) FINAL ORDER No.26400/2013 [Per S.S. Kang] When the matter was called, none appeared on behalf of the appellant. The appellant was directed vide stay order dt. 06/06/2013 to deposit the entire amount of service tax demanded in addition to the amount already deposited. The appellant had not complied with the condition of the stay order. Therefore, the appeal is dismissed for non-compliance with the provision of Section 35F of the Central Excise Act read with Section 83 of the Finance Act.
(Pronounced and dictated in open court)
(B.S.V. MURTHY) (S.S. KANG)
MEMBER (TECHNICAL) VICE PRESIDENT
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