Custom, Excise & Service Tax Tribunal
M/S. Vasu Arumugam vs Commissioner Of Customs (Airport), ... on 9 May, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
C/COD/160/2011 & C/S/229/2010 & C/340/2010
(Arising out of Order-in-Original No.2/2010 dated 19.4.2010 passed by the Commissioner of Customs (Airport), Chennai)
For approval and signature:
Honble Shri P.K. Das, Judicial Member
Honble Shri Mathew John, Technical Member
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 the Members wish to see the fair copy of the Order?
4. Whether order is to be circulated to the Departmental authorities?
M/s. Vasu Arumugam Appellant
Vs.
Commissioner of Customs (Airport), Chennai Respondent
Appearance None for the Appellant Shri K.S.V.V. Prasad, Jt. Commr. (AR) for the Respondent CORAM Honble Shri P.K. Das, Judicial Member Honble Shri Mathew John, Technical Member Date of Hearing: 09.05.2013 Date of Decision: 09.05.2013 Final Order No. ____________ Per P.K. Das The applicant has filed this application for condoning the delay of 34 days involved in the filing of the appeal. None appears on behalf of the applicant. There is no application for adjournment on the record either. It seems that the applicant is not interested to proceed in the matter. Accordingly, the COD application is dismissed. Consequently, the appeal along with stay application also gets dismissed.
(Dictated and pronounced in open court)
(Mathew John) (P.K. Das)
Technical Member Judicial Member
Rex
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