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M/s. Concast Steel & Power Ltd. v/s Commissioner of Central Excise, Customs & Service Tax, BBSR-II
Company & Directors' Information:- CONCAST STEEL & POWER LIMITED [Active] CIN = U51909WB1995PLC072045
Company & Directors' Information:- R L J CONCAST PRIVATE LIMITED [Active] CIN = U27101WB2008PTC124345
Company & Directors' Information:- CONCAST (INDIA) LIMITED [Active] CIN = U29290MH1973PLC016413
Company & Directors' Information:- R M CONCAST PRIVATE LIMITED [Active] CIN = U27100WB2008PTC128052
Company & Directors' Information:- K P J CONCAST LIMITED [Active] CIN = U24104UP1985PLC007521
Company & Directors' Information:- CENTRAL INDIA POWER COMPANY LIMITED [Active] CIN = U40100MH1994PLC084055
Company & Directors' Information:- V G STEEL CONCAST PRIVATE LIMITED [Active] CIN = U74900MH2013PTC245667
Company & Directors' Information:- B N CONCAST PRIVATE LIMITED [Active] CIN = U45202PB1999PTC023226
Company & Directors' Information:- C. V. CONCAST PRIVATE LIMITED [Active] CIN = U28910WB2011PTC158243
Company & Directors' Information:- S. G. POWER AND STEEL PRIVATE LIMITED [Active] CIN = U14290DL2012PTC240718
Company & Directors' Information:- R. S. STEEL AND POWER PRIVATE LIMITED [Active] CIN = U70100CT2009PTC021362
Company & Directors' Information:- R L J CONCAST PRIVATE LIMITED [Active] CIN = U27101WB2008PTC124345
Company & Directors' Information:- CONCAST (INDIA) LIMITED [Active] CIN = U29290MH1973PLC016413
Company & Directors' Information:- R M CONCAST PRIVATE LIMITED [Active] CIN = U27100WB2008PTC128052
Company & Directors' Information:- K P J CONCAST LIMITED [Active] CIN = U24104UP1985PLC007521
Company & Directors' Information:- CENTRAL INDIA POWER COMPANY LIMITED [Active] CIN = U40100MH1994PLC084055
Company & Directors' Information:- V G STEEL CONCAST PRIVATE LIMITED [Active] CIN = U74900MH2013PTC245667
Company & Directors' Information:- B N CONCAST PRIVATE LIMITED [Active] CIN = U45202PB1999PTC023226
Company & Directors' Information:- C. V. CONCAST PRIVATE LIMITED [Active] CIN = U28910WB2011PTC158243
Company & Directors' Information:- S. G. POWER AND STEEL PRIVATE LIMITED [Active] CIN = U14290DL2012PTC240718
Company & Directors' Information:- R. S. STEEL AND POWER PRIVATE LIMITED [Active] CIN = U70100CT2009PTC021362
Appeal No.S.T. 437 of 11 (Arising Out of Order-in-Original No.CCE/BBSR-II/S.Tax/No.06/Commissioner of 2011 dated 15.06.2011 passed by the Commissioner of Central Excise, Customs & Service Tax, BBSR-II.)
Decided On, 18 February 2014
At, Customs Excise Service Tax Appellate Tribunal East Regional Bench Kolkata
By, THE HONOURABLE DR. D.M. MISRA
By, MEMBER (JUDICIAL) & THE HONOURABLE DR. I.P. LAL
By, MEMBER(TECHNICAL)
For the Appellant: None. For the Respondent: Anirudha Roy, Supdt. (A.R.)
Judgment Text
Dr. D.M. Misra, J.
1. Vide Order No.SO/71456/2013 dated 09.12.2013 this Tribunal has directed the Applicant to deposit Rs.40.00 Lakhs within a period of eight weeks and report compliance on 18.02.2014. The order was pronounced in the presence of the Advocate for the Applicant and also dispatched to the Applicant on 26.12.2013, which has not been returned as not served.
2. The Ld.A.R. for the Revenue submits that that the Applicant had not complied with the direction of pre-deposit and prayed that their Appeal be dismissed for non-compliance.
3. We find that the Applicant had not complied with the direction of pre-deposit order dated 09.12.2013. Accordingly their Appeal is dismissed for non-compliance with the provisions of Sectio
1. Vide Order No.SO/71456/2013 dated 09.12.2013 this Tribunal has directed the Applicant to deposit Rs.40.00 Lakhs within a period of eight weeks and report compliance on 18.02.2014. The order was pronounced in the presence of the Advocate for the Applicant and also dispatched to the Applicant on 26.12.2013, which has not been returned as not served.
2. The Ld.A.R. for the Revenue submits that that the Applicant had not complied with the direction of pre-deposit and prayed that their Appeal be dismissed for non-compliance.
3. We find that the Applicant had not complied with the direction of pre-deposit order dated 09.12.2013. Accordingly their Appeal is dismissed for non-compliance with the provisions of Sectio
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n 35F as applicable to Service Tax cases by virtue of Section 83 of Finance Act, 1994.