Custom, Excise & Service Tax Tribunal
Anil Engineering vs Cce, Jaipur on 15 May, 2012
CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL,
West Block No. 2, R.K. Puram, NEW DELHI
COURT No. III
Service Tax Appeal No.1436 of 2011
Date of Hearing /Decision : 15.05.2012.
Anil Engineering Appellants
Versus
CCE, Jaipur Respondent
Coram: Honble Ms. Archana Wadhwa, Judicial Member Honble Mr. Mathew John, Technical Member Present for the Appellant None Present for Respondent Shri P.K.Sharma, AR.
Order No._______________ Dated :___________ Per Ms. Archana Wadhwa:
Vide stay order No.ST/S/169/12-Cus, dtd. 22.02.12, the appellant was directed to deposit an amount of Rs.1 lakh within four weeks and report compliance on today.
2. On matter being called neither anybody appeared nor is there any compliance on the record. Accordingly, we dismiss the appeal for non-compliance with the provisions of section 35F of Central Excise Act read with stay order referred (supra). (Pronounced in the Open Court) (Archana Wadhwa) Judicial Member (Mathew John) Technical Member RK-I ??
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