Custom, Excise & Service Tax Tribunal
) M/S. Ravi Electrodes vs Commr. Of Central Excise, Kolkata-V on 19 October, 2009
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
EAST ZONAL BENCH: KOLKATA
Stay Application Nos. 478/09 & 481/09
&
Central Excise Appeal Nos. 342/09 & 344/09
(Arising out of Order-in-Original No. 12 (DENOVO)/COMMISSIONER/CE/KOL-V/ADJN 2009 dated-12.03.2009 passed by the Commissioner of Central Excise, Kolkata-V read with CESTAT order No. S-365-366/KOL/2009 dated- 12/08/2009)
For approval and signature:
Shri S.S. KANG, Honble Vice President
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1. Whether Press Reporters may be allowed to see 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 His Lordship wishes to see the fair copy of the Order? :
4. Whether Order is to be circulated to the Departmental Authorities?
1) M/s. Ravi Electrodes
2) M/s. Noble Syndicate Applicant (s)/Appellant (s) Vs. Commr. of Central Excise, Kolkata-V Respondent (s) Appearance:
Sri Amalendu Chakraborty, Consultant for the Applicant/Appellant (s) Sri M.B. Bal, JDR for the Respondent (s) CORAM:
Shri S.S. KANG, Honble Vice President Date of Hearing : 19/10/09 Date of decision: -19/10/2009 ORDER NO Per Shri S.S. Kang When the case was called, Ld. Counsel appearing on behalf of the appellant informed that the appellant had not complied with the condition of stay order therefore the appeals are dismissed for non compliance with the conditions of stay order under Section 35F of the Central Excise Act. (Dictated and pronounced in the open court) ( S.S. KANG) VICE PRESIDENT k.b/-
Central Excise Appeal Nos. 342/09 & 344/09 2