Custom, Excise & Service Tax Tribunal
International Cargo Helpers vs Commissioner Of Customs (Export), ... on 4 August, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPLICATION No. C/S/92205/13-Mum APPEAL No. C/85139/13-Mum (Arising out of Order-in-Original No. 32/2012-13 dated 28.9.2012 passed by Commissioner of Customs (Export), Nhava Sheva) 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?
====================================================== International Cargo Helpers Appellant Vs. Commissioner of Customs (Export), Nhava Sheva Respondent Appearance:
None for appellant Shri M.S. Reddy, Deputy Commissioner (AR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) Date of Hearing: 4.8.2014 Date of Decision: 4.8.2014 ORDER NO Per: S.S. Kang When the case was called, none appeared on behalf of the appellant in spite of notice. As none appeared nor any request for adjournment is made, therefore the stay application along with appeal is dismissed for non-prosecution. (Dictated in Court) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President tvu 1 2