Chattisgarh High Court
Commissioner, Central Excise, Customs ... vs Vandana Global Limited 5 Acqa/169/2014 ... on 16 January, 2018
Author: Ram Prasanna Sharma
Bench: Ram Prasanna Sharma
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Tax Case No.21 of 2017
• Commissioner, Central Excise, Customs And Service Tax,
Raipur Chhattisgarh, Chhattisgarh
---- Appellant
Versus
• Vandana Global Limited Siltara Industrial Growth Centre, Siltara,
Raipur, Chhattisgarh
---- Respondent
For Appellant : None present For respondent : None present DB: Hon'ble Shri Justice Prashant Kumar Mishra & Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 16.01.2018.
Since none appears on behalf of the appellant to argue the case even when the case is called out in the second round, this Court is left with no other option but to dismiss the appeal for want of prosecution.
2. Accordingly, the appeal is dismissed for want of prosecution.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Ram Prasanna Sharma)
Bini