AUTHORITY FOR ADVANCE RULINGS

(CENTRAL EXCISE, CUSTOMS & SERVICE TAX)

NEW DELHI

PRESENT

Hon'ble Mr.Justice Syed Shah Mohammad Quadri (Chairman)

Dr.B.A.Agrawal (Member)

Order No.AAR/04(Cus)/2006

 in

 Application No.AAR/06(Cus)/2006

Applicant                                                                       P.T.C. Switchgear

                                                                                    Village Moginand,

                                                                                    Nahan Road,

                                                                                    Kala- Amb

                                                                                    Distt. Sirmour (HP)

Commissioner concerned                                               Commissioner of Customs &

                                                                                    Central Excise, Chandigarh

Present for the Applicant                                                --

Present for the Commissioner                

concerned                                                                     --

O R D E R

(Hon'ble Mr. Justice Syed Shah Mohammad Quadri)

            This application is placed before us for passing appropriate orders on the application, as the applicant has not made good defects/deficiencies as pointed out.  A show cause notice was issued to the applicant on 16.10.2006 to explain as to why the application filed should not be rejected for not making good defects/deficiencies despite of reminders.  The applicant was asked to file his reply within 10 days on receipt of the notice.  Till date, no explanation is put forth by the applicant. 

2.         In view of the fact that the application cannot be proceeded at without rectification of the defects/deficiencies, we reject the application for non-compliance.

Dated : 2^nd November, 2006