Custom, Excise & Service Tax Tribunal
Hino Motors Sales India Private Ltd vs Commissioner Of Cen.Excise, Thane on 7 February, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT NO.1
APPEAL NO.E/387/11-Mum
(Arising out of Order-in- Original No.05/BR-05/Th.1/2011 dtd. 20.1.2011 passed by the Commissioner of Central Excise, Thane.1 )
For approval and signature:
Honble Mr S.S.Kang, Vice President
Honble Mr.Sahab Singh, Member(Technical)
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1. Whether Press Reporters may be allowed to see : No 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 Their Lordships wish to see the fair copy : seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
============================================================= Hino Motors Sales India Private Ltd. :
Appellants VS Commissioner of Cen.Excise, Thane.1 Respondent Appearance None for Appellants Shri Y.K.Agarwal, A.C.A.R. for Respondent CORAM:
Mr. S. S. Kang, Vice President Mr.Sahab Singh, Member(Technical) Date of hearing 07/02/2012 Date of decision:07/02/2012 ORDER NO.
Per : S.S.Kang When this case was called out, none appeared on behalf of the appellants. The Tribunal vide Stay Order No.S/63/12/EB/C.II dated 23.12.2011 directed the appellants to deposit duty, interest and penalty within four weeks from the date of receipt of the Stay Order. As the appellants had not complied with the condition of the Stay Order, therefore, the appeal is dismissed under Sec.35F of the Central Excise Act.
Appeal dismissed.
(Pronounced in court) Sahab Singh Member(Technical) S. S. Kang Vice President pv 2