Custom, Excise & Service Tax Tribunal
Prasad Kushal Shetty, Prop.M/S. Bharat ... vs Commissioner Of Central Excise And ... on 29 October, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Final Order No. 21933 / 2014 Appeal(s) Involved: ST/2011/2012-DB [Arising out of OIO No.48-2012 dated 01/02/2012 passed by CCE, Mangalore] PRASAD KUSHAL SHETTY, PROP.M/S. BHARAT DETECTIVE AGENCY & SECURITY SERVICES NO.3, KALBURGI PLAZA, DESHAPANDE NAGAR, HUBLI 580 029 Appellant(s) Versus Commissioner of Central Excise and Service Tax MANGALORE NULL 7TH FLOOR...TRADE CENTRE, BUNTS HOSTEL RD., MANGALORE, - 575003 KARNATAKA Respondent(s)
Appearance:
None For the appellant Shri Mohd. Yusuf, Addl. Commissioner(AR) For the respondent CORAM:
HON'BLE SHRI B.S.V.MURTHY, TECHNICAL MEMBER HON'BLE SHRI S.K. MOHANTY, JUDICIAL MEMBER Date of Hearing: 29/10/2014 Date of Decision: 29/10/2014 Order Per : B.S.V.MURTHY Vide Misc. Order No.21327-21328/2014 dt. 06/06/2014, the appellant was directed to deposit an amount of Rs.3 lakhs towards principal and Rs.2 lakhs towards interest within eight weeks and report compliance on 14/08/2014. When the matter was called on 14/08/2014, time for payment of predeposit was extended upto 15/10/2014 and appellant was directed to report compliance on 29/10/2014. Today when the matter was called, there is no compliance report with the directions in the order nor is there any representation on behalf of the appellant. Under these circumstances, the appeal is rejected for non-compliance with the requirement of predeposit. (Operative portion of the order has been pronounced in open court) S.K. MOHANTY JUDICIAL MEMBER B.S.V.MURTHY TECHNICAL MEMBER Raja.2