Custom, Excise & Service Tax Tribunal
M/S Sun Pharmaceutical Industries vs Cce, Chandigarh on 28 April, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing : 28.4.2014
Appeal No. E/55865-55868/2013-EX(SM)
[Arising out of the Order-in-Appeal No. 163-166/CE/Appl/Chd-II(J&K)/2012 dated 16.11.2012 passed by the Commissioner (Appeals), Central Excise, Chandigarh-II)
For Approval & signature :
Honble Ms. Archana Wadhwa, Member (Judicial)
1.
Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2.
Whether it would 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 the order?
4.
Whether order is to be circulated to the Department Authorities?
M/s Sun Pharmaceutical Industries Appellants
Vs.
CCE, Chandigarh Respondent
Appearance None - for the appellant Shri D. Singh, A.R. - for the respondent CORAM:Honble Ms. Archana Wadhwa, Member (Judicial) Final Order No.51847-51850/2014 Per Archana Wadhwa :
Vide Stay Order No. 50766-50769/2014 dated 24.2.2014, the appellants were directed to deposit the duty in all four cases within eight weeks.
2. On matter being called today, neither anybody appeared nor is there any compliance report on record. Accordingly, I dismiss all the appeals for non-compliance with the provisions of Section 35F of Central Excise Act read with stay order referred supra.
(Dictated & pronounced in open Court) (Archana Wadhwa) Member (Judicial) RM 1