Custom, Excise & Service Tax Tribunal
M/S. Jinabakul Forge Pvt. Ltd vs Cce, Belgaum on 7 March, 2011
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench Division Bench
Court I
Date of Hearing: 07/03/2011
Date of decision:07/03/2011
Appeal No.ST/1018/09
(Arising out of Order-in-original No.56/2009 dt. 28/5/2009
passed by AC, CE,C&ST, Belgaum)
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. Jinabakul Forge Pvt. Ltd.
..Appellant(s)
Vs.
CCE, Belgaum
..Respondent(s)
Appearance None for the appellant. Mr. Harish Kumar, SDR 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 This matter is listed today for non-removal of defects despite there being three reminders sent by the Registry. Since the defects are not removed and the assessee is also not present here to explain why they have not removed the defects, we are of the considered view that the assessee is not interested in pursuing the appeal. In view of the above, appeal is dismissed as not maintainable for removal of defects. (Pronounced and dictated in open court) (P.KARTHIKEYAN) MEMBER (TECHNICAL) (M.V.RAVINDRAN) MEMBER (JUDICIAL) Nr 2