Custom, Excise & Service Tax Tribunal
M/S Sun Polytron Industries Ltd vs Commissioner, Central Excise & Service ... on 6 August, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.C/414,415/2007-DB [Arising out of OIA No.KRS/20 to 22/VAPI/2007, dt.27.06.2007, passed by Commissioner (Appeals), Central Excise & Service Tax, Vapi] 1. M/s Sun Polytron Industries Ltd 2. Shri Santosh Keshwani Appellant Vs Commissioner, Central Excise & Service Tax, Vapi Respondent
Represented by:
For Appellant: None For Respondent: Shri S.K. Shukla, Authorised Representative For approval and signature:
Honble Mr. P.K. Das, Member (Judicial) Honble Mr. P.M. Saleem, Member (Technical)
1. Whether Press Reporters may be allowed to see the No 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 of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE MR. P.K. DAS, MEMBER (JUDICIAL) HONBLE MR. P.M. SALEEM, MEMBER (TECHNICAL) Date of Hearing/Decision: 06.08.2015 Order No.A/11177-11178/2015, dt.06.08.2015 Per: P.K. Das None appears on behalf of the Appellant. There is no application for adjournment. On perusal of the records, we find that the matter was adjourned on 03.06.2015, 06.07.2015 and nobody turned up on behalf of the Appellant. It seems that the Appellant is not interested to proceed in the matter. Accordingly, both the appeals are dismissed for non-prosecution.
(Dictated & Pronounced in Court)
(P.M. Saleem) (P.K. Das)
Member (Technical) Member (Judicial)
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