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Custom, Excise & Service Tax Tribunal

M/S.Dec Agrotech Pvt.Ltd vs Commissioner Of Customs(Port), ... on 20 March, 2012

        

 
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
       TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
        
Miscellaneous Application No.MA-224/10
&
Appeal No.Cus.Ap.96/10

(Arising out of Order-in-Original No.KOL/CUS/PORT/20/10 dated 30.3.10 passed by the Commissioner of Customs(Port), Kolkata.)

FOR APPROVAL AND SIGNATURE

HONBLE SHRI S.K. GAULE, MEMBER(TECHNICAL)
HONBLE DR. D.M. MISRA, MEMBER(JUDICIAL)

1. Whether Press Reporters may be allowed to see 
    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
    Authorative report or not?

3. Whether Their Lordship wishes to see the fair copy
    of the Order?

4. Whether Order is to be circulated to the Departmental
    Authorities?


M/s.Dec Agrotech Pvt.Ltd. 
					                        Applicant (s)/Appellant (s)


Vs.



Commissioner of Customs(Port), Kolkata
							                   Respondent (s)

Appearance:

NONE for the Appellant (s) Shri S.Chakraborty, A.C.(A.R.) for the Respondent (s) CORAM:
Honble Shri S.K. Gaule, Member(Technical) Honble Dr. D.M. Misra, Member(Judicial) Date of Hearing:- 20.3.12 Date of Pronouncement :-20.3.12 ORDER NO.
Per Shri S.K.Gaule.
1. The applicant filed this application for inclusion of additional grounds of appeal. None present for the appellant nor there is any request for adjournment. Heard ld.A.R. for the department. On 16.12.11 also the appellant did not appear. The case was finally adjourned to 02.02.12. On 02.02.12 also the appellant did not appear. Today also nobody is present nor there is any request for adjournment. From the above we find that the appellants are not serious to pursue this appeal despite, the adjournments being allowed to them. In these circumstances as the appellant is not serious to pursue their appeal, the appeal is dismissed for non-prosecution. Miscellaneous application also gets dismissed accordingly.

(Pronounced and dictated in the open court.) Sd/ sd/ (D.M.MISRA) (S.K. GAULE) MEMBER(JUDICIAL) MEMBER(TECHNICAL) sm 2 Appeal No.Cus.Ap.96/10