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M/s. Jain Steel & Power Ltd. v/s Commr. of Central Excise & Service Tax, BBSR-II
Company & Directors' Information:- JAIN STEEL AND POWER LIMITED [Active] CIN = U27102WB2004PLC098638
Company & Directors' Information:- P L JAIN STEEL COMPANY PRIVATE LIMITED [Active] CIN = U27100DL2009PTC190688
Company & Directors' Information:- JAIN POWER PRIVATE LIMITED [Active] CIN = U40105WB2008PTC123914
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:- P L JAIN STEEL COMPANY PRIVATE LIMITED [Active] CIN = U27100DL2009PTC190688
Company & Directors' Information:- JAIN POWER PRIVATE LIMITED [Active] CIN = U40105WB2008PTC123914
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
Excise Appeal No.70949 of 2013 (Arising Out of the Order-in-Appeal No.07/CE/B-II of 2013 dated-04.02.2013 passed by the Commissioner (Appeals), Central Excise, Customs & Service Tax, Bhubaneswar)
Decided On, 14 February 2014
At, Customs Excise Service Tax Appellate Tribunal East Regional Bench Kolkata
By, THE HONOURABLE DR. I.P. LAL
By, HONOURABLE TECHNICAL MEMBER
For Appellant: None. For The Respondent: A.K. Biswas, Supdt, (A.R.).
Judgment Text
I.P. Lal, J.
1. None present for the applicant.
2. Heard the Ld. A.R. for the Revenue.
3. The Ld. A.R. submitted that this Tribunal vide order No. SO/71486/2013 dated-6/12/2013 has directed the applicant to deposit 50% of the CENVAT Credit amount within a period of eight weeks from the date of communication of the said order and submit compliance report on 14/02/2014. It is stated that the applicant has not complied with the pre-deposit order of this Tribunal. Accordingly, the Ld. A.R. submitted that the appeal itself could be dismissed for non-compliance of the pre-deposit order.
4. I find that in this case the applicant has not deposited the amount directed by this Tribunal in its order dated-06/12/2013 and therefore I dismiss the appeal for non-compliance of the pre-deposit order u
1. None present for the applicant.
2. Heard the Ld. A.R. for the Revenue.
3. The Ld. A.R. submitted that this Tribunal vide order No. SO/71486/2013 dated-6/12/2013 has directed the applicant to deposit 50% of the CENVAT Credit amount within a period of eight weeks from the date of communication of the said order and submit compliance report on 14/02/2014. It is stated that the applicant has not complied with the pre-deposit order of this Tribunal. Accordingly, the Ld. A.R. submitted that the appeal itself could be dismissed for non-compliance of the pre-deposit order.
4. I find that in this case the applicant has not deposited the amount directed by this Tribunal in its order dated-06/12/2013 and therefore I dismiss the appeal for non-compliance of the pre-deposit order u
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nder Section 35F of the Central Excise Act, 1944. The appeal is dismissed for non-compliance.