Custom, Excise & Service Tax Tribunal
M/S. Gabriel India Ltd vs Cce, Chennai on 17 July, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
DM.90/08, E/PD/258/08 & E/303/08
(Arising out of Order in Appeal No. 115/2007 (M-VI) dated 28.12.2007, passed by the Commissioner of Central Excise, (Appeals), Chennai).
For approval and signature
Honble Ms. JYOTI BALASUNDARAM, Vice President
_______________________________________________________
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 the Honble Member wishes to see the fair :
copy of the Order.
4. Whether order is to be circulated to the :
Departmental Authorities? _______________________________________________________
M/s. Gabriel India Ltd. : Appellant
Vs.
CCE, Chennai : Respondent
Appearance None for the appellant Ms. Indira Sisupal, JDR, for the respondent CORAM Honble Ms. JYOTI BALASUNDARAM, Vice President Date of hearing : 17.07.09 Date of decision : 17.07.09 Final ORDER No._____________ In this case, the Registry has pointed out to the assessees that they were required to pay a fee of Rs. 500/- with the application for the condonation of delay in filing the appeal. In spite of such notice, the fee has not been paid. Therefore, the stay application and the appeal are dismissed in terms of Rule 11 of the CESTAT (Procedure) Rules, 1982. (Order pronounced and dictated in the open Court) (JYOTI BALASUNDARAM) VICE PRESIDENT BB