HARPAL SINGH Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) ON matter being called, neither anybody appeared nor is there any request for adjournment.

(2.) We have heard and the learned DR and have gone through the impugned order.

(3.) WE find that the Commissioner (Appeals) has dismissed the appeal for non -compliance with the stay order passed by him vide which the appellant was directed to deposit the entire service tax of Rs. 46,692/ - confirmed against him.