Custom, Excise & Service Tax Tribunal
M/S. Johnson Matthey Chemicals India ... vs Commissioner Of Central Excise on 16 December, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. III
ST Appeal No. 1913 of 2008
[Arising out of Order-in-Appeal No. 265/ST/APPL/KNP/2008 dated 27.6.08 passed by the Commissioner (Appeals), Central Excise & Service Tax, Kanpur.]
For approval and signature:
Hon'ble Mr. M. Veeraiyan, Member (Technical)
Hon'ble Mr. P.K. Das, Member (Judicial)
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 Their Lordships wish to see the fair :
copy of the Order?
4. Whether Order is to be circulated to the :
Departmental authorities?
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M/s. Johnson Matthey Chemicals India Pvt. Ltd. Appellants Vs. Commissioner of Central Excise Respondent Kanpur Appearance:
None for the Appellant Mr. Fateh Singh, DR for the Respondent CORAM:
Hon'ble Mr. M. Veeraiyan, Member (Technical) Hon'ble Mr. P.K.Das, Member (Judicial) Date of Hearing/decision : 16.12.2008 ORDER NO . ________________________ Per P.K.Das (for the Bench):
By stay order No. ST/425/08 dated 14.10.08, the applicant was directed to deposit a sum of Rs. 75,000/- and to report compliance on 16.12.08. When the matter was called, none appeared on behalf the appellant. On perusal of the records, we do not find any compliance report. In view of that, the appeal is dismissed for non-compliance of Stay orders in terms of section 35 of the Central Excise Act. (Dictated & Pronounced in the open Court) ( M. Veeraiyan ) Member(Technical) ( P.K.Das ) Member(Judicial) ss