Custom, Excise & Service Tax Tribunal
Shri B Sasikumar vs Commissioner Of Central Excise And ... on 3 September, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: ST/21734/2014-DB [Arising out of Order-in-Appeal No. TVM-EXCUS-000-APP-146-13-14 dated 26/02/2014 passed by Commissioner (Appeals) Cochin] For approval and signature: HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER HON'BLE SHRI ASHOK KUMAR ARYA, 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? No 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? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes Shri B Sasikumar Ashithalavam, Eravipuram P.O. KOLLAM 691011 (Kerala) Appellant(s) Versus Commissioner of Central Excise and Service Tax, Trivandrum T.C.NO.26/334(1&2), I.C.E BHAVAN,PRESS CLUB ROAD, TRIVANDRUM 695001. Respondent(s)
Appearance:
None For the Appellant. Mr. Mohd. Yusuf, A.R. For the Respondent Date of Hearing: 03/09/2015 Date of Decision: 03/09/2015 CORAM : HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER
HON'BLE SHRI ASHOK KUMAR ARYA, TECHNICAL MEMBER Final Order No. 21827 / 2015 PER ARCHANA WADHWA Vide stay order No. 21114/2015 dated 16.07.2015, the appellant was directed to deposit an amount of Rs. 3.3 lakhs (Rupees Three lakhs thirty thousand only) along with proportionate interest within a period of 6 weeks from the date of receipt of the order. On matter being called today for ascertaining compliance, neither anybody appeared nor is there any compliance report on records. Accordingly, the appeal is dismissed for non-compliance with the provisions of Section 35F of the Central Excise Act, read with the stay order referred supra. (Pronounced in open court) (ASHOK KUMAR ARYA) TECHNICAL MEMBER (ARCHANA WADHWA) JUDICIAL MEMBER /vc/