Custom, Excise & Service Tax Tribunal
Shri. Sarguroh Azam Gulzar Khan vs Cc (Port Import), Chennai on 22 February, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
C/134/2011
(Arising out of Order-in-Original No.13506/2010 dated 11.11.2010 passed by the Commissioner of Customs (Seaport-import), Chennai).
Shri. Sarguroh Azam Gulzar Khan : Appellant
Vs.
CC (Port Import), Chennai : Respondent
Appearance None for the appellant Shri K. P. Muralidharan, AC (AR) for the Respondent.
CORAM:
Honble Ms. Sulekha Beevi, Member (Judicial) Honble Shri Madhu Mohan Damodhar, Member (Technical) Date of Hearing/Decision: 08.01.2018 FINAL ORDER No. 40445/2018 Per Bench The above appeal came up for hearing as per the published list. When the case was earlier listed for hearing inspite of repeated notices none appeared for the appellants. Today when the matter came up for hearing, none appeared on behalf of the appellants. Hence, it is inferred that appellants are not interested to pursue the appeals.
2. It may be mentioned that as per the maxim VIGILANTIBUS ET NON DORMIENTIBUS JURA SUBVENIUNT, law helps those who are vigilant and not those who go to sleep.
3. In view of the above, the appeal is dismissed on account of default by the appellants.
(Order pronounced in the open Court)
(MADHU MOHAN DAMODHAR) (SULEKHA BEEVI C.S.)
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
BB
1