Custom, Excise & Service Tax Tribunal
Shri Riyaz Ahamed Abdul Sattar vs Cc, Bangalore on 7 August, 2013
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench SMB
Court I
Date of Hearing:07/08/2013
Date of decision:07/08/2013
Appeal No.C/25045/2013
(Arising out of Order-in-original No.7/2012 dt. 28/09/2012
passed by CC, Bangalore)
Shri Riyaz Ahamed Abdul Sattar
..Appellant(s)
Vs.
CC, Bangalore
..Respondent(s)
Appearance None for the appellant. Mr. S. Teli, Deputy Commissioner(AR) for the respondent.
Coram:
Honble Mr. B.S.V. Murthy, Member(Technical) FINAL ORDER No.25806/2013 [Order per: B.S.V. Murthy] The appellant was directed to deposit the amount of Rs.2 lakhs vide Misc. Order No.25948 dt. 22/05/2013 and report compliance to the Deputy Registrar on 19/07/2013. Today when the matter was called, nobody is present on behalf of the appellant. The DR has reported that the appellant has not deposited the amount as required and no correspondence has been received from the appellant. Since the appellant has failed to comply with the requirement of stay order and thereby the appeal has to be rejected in accordance with the provisions of Section 129E of Customs Act, 1962. Accordingly, the appeal is rejected for non-compliance with the stay order. (Pronounced and dictated in open court) (B.S.V. MURTHY) MEMBER (TECHNICAL) Nr 2