Custom, Excise & Service Tax Tribunal
M/S. Adhwaiy Interior Designers vs Commissioner Of Service Tax, Chennai on 13 November, 2013
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
SOUTH ZONAL BENCH AT CHENNAI
ST/00617/2012
[arising out of Order-in-Original No.41/2012, dated 28.02.2012 passed by the Commissioner of Service Tax, Chennai ]
FOR APPROVAL AND SIGNATURE:
Honble Shri Pradip Kumar Das, Judicial Member :
Honbe 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. Adhwaiy Interior Designers
Appellant
Versus
Commissioner of Service Tax, Chennai
Respondent
Appearance:
None Shri P. Arul, Supdt.-AR For the Appellant For the Respondent CORAM:
Honble Shri Pradip Kumar Das, Judicial Member Honbe Shri Mathew John, Technical Member Date of hearing : 13-11-2013 Date of decision : 13-11-2013 FINAL ORDER NO. 40579 / 2013 Per Pradip Kumar Das:
By Stay Order No.42382-42383/2013, dated 02.09.2013, the applicant was directed to pre-deposit a further amount of Rs.6,67,996/-. Today, none appears on behalf of the applicant. There is no compliance reported in the file. In view of that, we dismiss the appeal for non-compliance of the stay order. (Dictated and pronounced in open court) (MATHEW JOHN) (PRADIP KUMAR DAS) TECHNICAL MEMBER JUDICIAL MEMBER ksr DRAFT Remarks I II III Date of dictation 13.11.13 Draft Order - Date of typing Fair Order Typing 14.11.2013 Date of numbering and date of dispatch 1 2 ST/00617/2012