Custom, Excise & Service Tax Tribunal
M/S. Talking Technologies (P) Ltd vs Commissioner Of Service Tax, Chennai on 2 April, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
ST/COD/637/2010 & ST/S/470/2010 & ST/791/2010
(Arising out of Order-in-Appeal No. 59/2010 (MST) dated 26.3.2010 passed by the Commissioner of Central Excise (Appeals), Chennai)
For approval and signature:
Honble Shri P.K. Das, Judicial Member
Honble 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. Talking Technologies (P) Ltd. Appellant
Vs.
Commissioner of Service Tax, Chennai Respondent
Appearance None for the Appellant Shri Parmod Kumar Jt. Commr. (AR) for the Respondent CORAM Honble Shri P.K. Das, Judicial Member Honble Shri Mathew John, Technical Member Date of Hearing: 02.04.2013 Date of Decision: 02.04.2013 Final Order No. ____________ Per P.K. Das The applicant has filed this application for condonation of delay of 169 days involved in the filing of the appeal. Today, when the matter was called none appears on behalf of the applicant. There is no application for adjournment in the record. It seems that the applicant is not interested in pursuing this appeal. Accordingly, the COD application filed by the applicant is rejected. Consequently, the appeal along with stay application is also rejected.
(Dictated and pronounced in open court)
(Mathew John) (P.K. Das)
Technical Member Judicial Member
Rex
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