Custom, Excise & Service Tax Tribunal
M/S. Andhra Cements Ltd vs Cce, Guntur on 18 March, 2011
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench Division Bench
Court I
Date of Hearing: 18/03/2011
Date of decision:18/03/2011
Appeal No.E/1051/10
(Arising out of Order-in-Appeal No.14/2010(G)CE dt. 26/3/2010
passed by CCE,C&ST(Appeals), Guntur)
For approval and signature:
Honble Mr. M.V.Ravindran, Member(Judicial)
Honble Mr. P.Karthikeyan, Member(Technical)
1.
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2.
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
No
3.
Whether their Lordship wish to see the fair copy of the Order?
Seen
4.
Whether Order is to be circulated to the Departmental authorities?
Yes
M/s. Andhra Cements Ltd.
..Appellant(s)
Vs.
CCE, Guntur
..Respondent(s)
Appearance None for the appellant.
Mr. Harish Kumar, JDR for the Revenue.
Coram:
Honble Mr. M.V.Ravindran, Member(Judicial) Honble Mr. P.Karthikeyan, Member(Technical) FINAL ORDER No._______________________2011 Per M.V.Ravindran When this matter was called out, none-appears on behalf of the appellant nor there is any information regarding the compliance of the order of pre-deposit.
2. Vide Stay Order No.01/2011 dt. 27/12/2010, this Bench has directed the appellant to pre-deposit the entire amount of duty involved. In the absence of report of compliance, I am of the considered view that the appeal should be rejected for non-compliance. Accordingly, appeal is rejected. (Pronounced and dictated in open court) (P.KARTHIKEYAN) MEMBER (TECHNICAL) (M.V.RAVINDRAN) MEMBER (JUDICIAL) Nr 2