Custom, Excise & Service Tax Tribunal
M/S. S. Albert & Co. Pvt. Ltd vs Commissioner Of Service Tax, Chennai on 13 April, 2015
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
ST/00513/2012
[Arising out of Order-in-Original No.06/2012, dated 31.01.2012 passed by the Commissioner of Central Excise, Chennai-II]
M/s. S. ALBERT & CO. PVT. LTD.
APPELLANT
Versus
COMMISSIONER OF SERVICE TAX, CHENNAI
RESPONDENT
Appearance:
For the Appellant Ms. S. Sridevi, [No vakalat on file] Adv.
For the Respondent Shri AC (AR) CORAM:
Honble Shri D.N. Panda, Judicial Member Honbe Shri R. Periasami, Technical Member Date of hearing/decision 13-04-2015 FINAL ORDER NO. 40413 / 2015 Per D.N. Panda:
Notice of dismissal was issued on 11.03.2015. Learned counsel says that she has no knowledge as to compliance. Revenue has no evidence in this regard. Therefore, appeal is dismissed. (Dictated and pronounced in open court) (R. PERIASAMI) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER ksr 15-04-2015 DRAFT Remarks I II III Date of dictation 13.04.2015 Draft Order - Date of typing Fair Order Typing 15.04.2015 Date of number and date of dispatch 3