Custom, Excise & Service Tax Tribunal
M/S. Agarwal Steel Rerolling Mills vs Cce, Bhopal on 5 October, 2009
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No. 2, R.K. Puram, NEW DELHI COURT No. III CENTRAL EXCISE APPEAL NO. 1629 OF 2009-SM [Arising out of Order-in-Appeal No. 158/PBL/2009 dated 19.3.2009 passed by the Commissioner (Appeals), Customs & Central Excise, Bhopal] Dated of hearing/decision: 5th October, 2009 For approval and signature: Honble Mr. P.K. Das, Member (Judicial) 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 would 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? 4. Whether order is to be circulated to the Departmental authorities? M/s. Agarwal Steel Rerolling Mills Appellants Vs. CCE, Bhopal Respondent
Appearance:
None for the appellants; Shri S.K. Bhaskar, SDR for the Revenue Coram:
Honble Mr. P.K. Das, Member (Judicial), FINAL ORDER NO._________________ dated __________ Per P.K. Das:
By stay order date d17th August, 2009 the appellants were directed to deposit a sum of Rs. 25,000/- and to report compliance on 5th October, 2009. Today, when the matter was called none appeared on behalf of the appellants. There is no compliance report in the file. Hence, appeal is dismissed for non-compliance of Section 35F of Central Excise Act, 1944. (Dictated & pronounced in the Open Court.) (P.K. DAS) MEMBER (JUDICIAL) RK