Custom, Excise & Service Tax Tribunal
Kiran Nagindas Vora vs Commissioner Of Customs (Export), ... on 19 August, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL Nos. C/1226, 1227, 1236, 1269 & 1270/08 (Arising out of Order-in-Original CAO No. 123/2008/CAC/CC/KS dated 31.7.2008 passed by Commissioner of Customs (Adjn.), Mumbai) For approval and signature: Honble Mr. S.S. Kang, Vice President and Honble Mr. P.R. Chandrasekharan, Member (Technical) ======================================================
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?
====================================================== Kiran Nagindas Vora Appellants Iqbal Mohan Amritlal Mehra Chandrakant Lad Stalmach Exports Pvt. Ltd. Rahul Sheth Vs. Commissioner of Customs (Export), Nhava Sheva Respondent Appearance:
Shri Anil Balani, Advocate, for appellant Shri V.K. Singh, Authorised Representative (SDR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President and Honble Mr. P.R. Chandrasekharan, Member (Technical) Date of Hearing: 19.8.2011 Date of Decision: 19.8.2011 ORDER NO Per: S.S. Kang The appellants, Shri Kiran Nagindas Vora (appeal No. C/1226/08) and Shri Iqbal Mohan Amritlal Mehra (appeal No. C/1227/08), have complied with the conditions of the stay order dated 12.4.2011 hence compliance is reported.
2. Shri Chandrakant Lad (appeal No. C/1236/08), M/s. Stalmach Exports Pvt. Ltd. (appeal No. C/1269/08) and Shri Rahul Sheth (appeal No. C/1270/08) have not complied with the conditions of the stay order dated 12.4.2011. Therefore, these three appeals are dismissed for non-compliance with the provisions of Section 129E of the Customs Act.
(Dictated in Court) (P.R. Chandrasekharan) Member (Technical) (S.S. Kang) Vice President tvu 1 2