Custom, Excise & Service Tax Tribunal
M/S Siyawala Exports vs Commr. Of Customs (Ap & Admn.), Kolkata on 14 May, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
EAST REGIONAL BENCH : KOLKATA
Cus. Appeal No.540/09
Arising out of O/O No.Kol/Cus/Airport/Admn./12/09 dated 31.3.2009 passed by Commr. of Customs (AP & Admn.), Kolkata.
For approval and signature:
SHRI S. K. GAULE, HONBLE TECHNICAL MEMBER
DR. D. M. MISRA, HONBLE JUDICIAL MEMBER
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 His Lordship wishes to see the fair copy
of the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
M/s Siyawala Exports
APPELLANT(S)
VERSUS
Commr. of Customs (AP & Admn.), Kolkata
RESPONDENT (S)
APPEARANCE None for the Appellant (s) Shri S. Chakraborty, Asstt. Commr. (A.R.) for the Department CORAM:
SHRI S. K. GAULE, HONBLE TECHNICAL MEMBER DR. D. M. MISRA, HONBLE JUDICIAL MEMBER DATE OF HEARING & DECISION : 14. 05. 2012 ORDER NO.. Per Shri S. K. Gaule :
None present for the appellants. Heard the ld. A.R. for the Department. We find that vide this Tribunals Order No.S-164-169/Kol/2012 dated 29.2.2012, the appellants were directed to make predeposit 25% of duty within eight weeks and to report compliance on 8.5.2012. The appellants did not report for compliance. In these circumstances, the appeal is dismissed for non-compliance with the provisions of Section 35F of the Central Excise, Act, 1944.
Dictated and pronounced in the open Court.
Sd/ Sd/
( DR. D. M. MISRA ) ( S.K.GAULE )
JUDICIAL MEMBER TECHNICAL MEMBER
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Cus. Appeal No.540/09