Custom, Excise & Service Tax Tribunal
Ashok Manibhai Patel vs Cce & St, Indore on 24 May, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing/Order : 24.5.2016
Appeal No. ST/53761/2014-CU. (DB)
(Arising out of Order-in-Appeal No. IND/CEX/000APP/65/2014 dated 3.3.2014 passed by the Commissioner (Appeals), Central Excise, Customs & Service Tax, Indore)
For Approval & Signature :
Honble Mr. S.K. Mohanty, Member (Judicial)
Honble Mr. R.K. Singh, Member (Technical)
1.
Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2.
Whether it would be released under Rule 27 of the 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 Department Authorities?
Ashok Manibhai Patel Appellant
Vs.
CCE & ST, Indore Respondent
Appearance None - for the appellant Shri Amresh Jain, D.R. - for the respondent CORAM: Honble Mr. S.K. Mohanty, Member (Judicial) Honble Mr. R.K. Singh, Member (Technical) Final Order No. 52095/2016 Per S.K. Mohanty:
This Tribunal vide stay order dated 13.10.2015 has directed the appellant to pre-deposit the entire assessed liability within six weeks and for reporting compliance by 17th December 2015.
2. When the matter called today for reporting compliance, none appeared for the appellant and also there is no confirmation regarding compliance of the stay order. In view of the fact that the order dated 13.10.2015 has not been complied with by the appellant, we dismiss the appeal for non-compliance of the stay order.
(S.K. Mohanty) Member (Judicial) (R.K. Singh) Member (Technical) RM 1