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Judgment
6 paragraphs · 118 wordsOn 22.7.2014, stay application was disposed directing pre- deposit of proportionate interest within four weeks. Compliance is to be reported by
10.9.2014. Stay of the adjudicated certain interest and penalty was made subject to compliance of pre-deposit.
The order has not been complied with and Id. Counsel for the appellant submits that the pre-deposit as directed has not been made. Counsel further
states that against the order dated 22.7.2014 the appellant has moved the High Court of Rajasthan by way of service tax Appeal and no order has yet
been passed in the said appeal by the High Court.
In the circumstances, we dismiss the appeal under Section 35F of the Central Excise Act, 1944.