CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 09 CESTAT CK 0033

M/s. Virajaa Steel & Power Limited And Others vs Commissioner Of Central Excise, Bhubaneswar-I

Customs, Excise And Service Tax Appellate Tribunal · Decided on 20 September 2023

HON’BLE JUDGES
Ashok Jindal, Member (J) · K. Anpazhakan, Member (T)
CASE NUMBER
Excise Appeal No.385, 386 Of 2012
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 172 words

Ashok Jindal, Member (J)

1.

Today, when the matter was called, none appeared on behalf of the appellant, nor any compliance report has been filed in terms of the order passed by this Tribunal dated 01.03.2023, wherein the appellants were directed to make a pre-deposit of Rs.2,52,500/-. On 09.05.2023, when the matter was called for compliance, the Ld.Counsel Shri Alok Mohapatra appeared and stated that on 08.05.2023 they have filed a Writ Petition before the Hon’ble High Court of Odisha and accordingly prays for some more time awaiting the outcome of the Writ Petition. On that condition, this Tribunal adjourned the matter for 17.07.2023 for reporting compliance. On 17.07.2023, the matter was called, the appellant remained absent. Today also, when the matter was called, the appellant is absent and neither compliance report is placed on record nor any stay order obtained from the Hon’ble High Court has been placed on record against the order dated 01.03.2023.

2.

In view of this, the appeals are dismissed for non-compliance of the order dated 01.03.2023.