Custom, Excise & Service Tax Tribunal
Mira Silk Mills vs Commissioner Of Central Excise, Thane I on 16 April, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT NO. I
Appeal Nos. E/446/11
(Arising out of Order-in-Appeal No. SB/252& 253/Th-I/10 dated 01.12.2010 passed by Commissioner of Central Excise (Appeals), Mumbai Zone I.)
For approval and signature
Honble Mr.S.S. Kang, Vice President
Honble Mr. Sahab Singh, 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 :Yes 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?
Mira Silk Mills
Appellants
(Represented by: None)
Vs
Commissioner of Central Excise, Thane I
Respondent
(Represented by: Mr. A.K. Prabhakar, Superintendent (AR) CORAM:
Honble Mr.S.S. Kang, Vice President Honble Mr. Sahab Singh, Member (Technical) Date of Hearing : 16.04.2012 Date of Decision: 16.04.2012 ORDER NO..
Per: S.S. Kang
1. When the case was called none appeared on behalf of the appellant. The Tribunal vide stay order dated 02.2.2012 directed the appellant to deposit the dues as per the adjudication order for hearing of the appeal. As the appellant had not complied with the condition of the stay order, therefore, the appeal is dismissed for non compliance to the provisions of Section 35F of the Central Excise Act, 1944.
(Dictated in Court.) (Sahab Singh) Member (Technical) (S.S. Kang) Vice President rk 2