Custom, Excise & Service Tax Tribunal
Sarwat Export International vs Commissioner Of Customs (Export ... on 6 August, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT NO. I
Appeal No. C/406/08
(Arising out of Order-in-Original No. 13/2008/CAC/CC/KAP dated 28.01.2008 passed by Commissioner of Customs ( Export Promotion), Mumbai.)
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?
Sarwat Export International
Appellant
(Represented by: None)
Vs
Commissioner of Customs (Export Promotion), Mumbai
Respondent
(Represented by: Mr. V.C. Kohli, Additional Commissioner (A.R)) CORAM:
Honble Mr.S.S. Kang, Vice President Honble Mr. Sahab Singh, Member (Technical) Date of Hearing : 06.08.2012 Date of Decision: 06.08.2012 ORDER NO..
Per: S.S. Kang
1. When the case was called none appeared on behalf of the appellant. The Registry issued a defect memo as the appellant has paid insufficient appeal fee. The appellant has not removed the defect as pointed out by the Registry. Therefore, the appeal is dismissed as not maintainable under Rule 11 of the CESTAT (Procedure) Rules, 1982.
(Dictated in Court.) (Sahab Singh) Member (Technical) (S.S. Kang) Vice President rk 2