Custom, Excise & Service Tax Tribunal
M/S Anunay Fab Ltd vs Cst Ahmedabad on 12 January, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.ST/12841/2014-DB (Arising out of OIA No.AHM-SVTAX-000-APP-033-14-15, dt.02.05.2014, passed by Commissioner of Central Excise & Customs, Ahmedabad) M/s Anunay Fab Ltd. Appellant Vs CST Ahmedabad Respondent
Represented by For Assessee: None For Revenue: Shri G.C. Prajapati, A.R. For approval and signature:
Mr. P.K. Das, Honble Member (Judicial) Mr. R.K. Singh, Honble Member (Technical)
1. Whether Press Reporters may be allowed to see the No 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 of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
MR. P.K. DAS, HONBLE MEMBER (JUDICIAL) MR. R.K. SINGH, HONBLE MEMBER (TECHNICAL) Date of Hearing/Decision:12.01.2015 Order No. A/10046 / 2015, dt.12.01.2015 Per: P.K. Das
1. By Stay Order No.M/15745/2014, dt.08.12.2014, the applicant was directed to pre-deposit a sum of Rs.1,00,000.00 within a period of four weeks and to report compliance on 12.01.2015.
2. None appears on behalf of the applicant. There is no compliance report in the file.
3. In view of that, the appeal is dismissed for non-compliance of the Stay Order.
(Dictated & Pronounced in Court) (R.K. Singh) (P.K. Das) Member (Technical) Member (Judicial) cbb 2