Custom, Excise & Service Tax Tribunal
M/S. Vinoth Shipping Services vs Cce, Tirunelveli on 17 September, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
ST/642/2012
(Arising out of Order-in-Original No.3/Commr./ST/2012-13 dated 14.8.2012 passed by the Commissioner of Central Excise, Tirunelveli)
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. Vinoth Shipping Services Appellant
Vs.
CCE, Tirunelveli Respondent
Appearance None for the Appellant Shri K.S.V.V. Prasad, JC (AR) for the Respondent CORAM Honble Shri P.K. Das, Judicial Member Honble Shri Mathew John, Technical Member Date of Hearing: 17.09.2013 Date of Decision: 17.09.2013 Final Order No. 40373/2013 Per P.K. Das By Stay Order No. 4173/2013 dated 3.7.2013, the appellant was directed to deposit the entire amount of dues within six weeks and to submit compliance report on 23.8.2013. Today, when the matter was called none appears on behalf of the appellant. There is no adjournment request in the record.
2. In view of that the appeal is dismissed for non-compliance of the stay order under Section 35F of the Central Excise Act, 1944.
(Dictated and pronounced in open court)
(Mathew John) (P.K. Das)
Technical Member Judicial Member
Rex