Custom, Excise & Service Tax Tribunal
Infosys Technologies Ltd vs Commissioner Of Central Excise, Pune-I on 25 October, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL No. ST/126/08-Mum (Arising out of Order-in-Appeal No. PI/BBP/126/08 dated 7.4.2008 passed by Commissioner of Central Excise (Appeals), Pune-I) For approval and signature: Honble Mr. S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Infosys Technologies Ltd. Appellant Vs. Commissioner of Central Excise, Pune-I Respondent Appearance:
None for appellant Shri V.K. Agarwal, Additional Commissioner (AR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) Date of Hearing: 25.10.2013 Date of Decision: 25.10.2013 ORDER NO Per: S.S. Kang When the case was called, none appeared on behalf of the appellant in spite of notice. On the last date of hearing, the appellant made request for adjournment and the matter was adjourned. The notice was issued on the address given in the appeal memo. As none appeared nor any request for adjournment is made, therefore the appeal is dismissed for non-prosecution. (Dictated in Court) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President tvu 1 2