Custom, Excise & Service Tax Tribunal
M/S.Paramount Gensets Industries (P) ... vs Commissioner Of Central Excise, ... on 14 August, 2009
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No.E/180/2006
[Arising out of Order-in-Appeal No.127/2005 (P) dated 26.12.2005 passed by the Commissioner of Central Excise (Appeals), Chennai]
For approval and signature:
Honble Ms. JYOTI BALASUNDARAM, Vice-President
Honble DR. CHITTARANJAN SATAPATHY, Technical Member
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 authoritative report or not? :
3. Whether the Members wish to see the fair copy of
the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
M/s.Paramount Gensets Industries (P) Ltd.
Appellants
Versus
Commissioner of Central Excise, Pondicherry
Respondents
Appearance :
None Shri T.H. Rao, SDR For the Appellants For the Respondents CORAM:
Honble Ms. Jyoti Balasundaram, Vice-President Honble Dr. Chittaranjan Satapathy, Technical Member Date of hearing : 14.08.2009 Date of decision : 14.08.2009 Final Order No.____________ Per Jyoti Balasundaram None appears for the appellants in spite of notice.
2. The appeal has been coming up from time to time. It appears that the appellants are not interest in pursuing the appeal which is, therefore, dismissed for non-prosecution. (Dictated and pronounced in open court) (DR. CHITTARANJAN SATAPATHY) (JYOTI BALASUNDARAM) TECHNICAL MEMBER VICE-PRESIDENT ksr 14-08-2009 ??
??
??
??
1 3