Custom, Excise & Service Tax Tribunal
M/S. Markfed Hdpe Sacks Plant vs Commissioner Of Central Excise on 20 February, 2009
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. III
Excise Appeal No. 2710 & 6120 of 2004
[Arising out of Order-in-Appeal Nos. 65/CE/APPL/Ldh/04 dated 25.2.2004 and 448/CE/APPL/Ldh/04 dated 13.7.2004 both passed by Commissioner of Central Excise, Ludhiana.]
For approval and signature:
Hon'ble Mr. M. Veeraiyan, Member (Technical)
Hon'ble Mr. P.K.Das, 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 authoritative report or not?
3. Whether Their Lordships wish to see the fair :
copy of the Order?
4. Whether Order is to be circulated to the :
Departmental authorities?
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M/s. Markfed HDPE Sacks Plant Appellant Vs. Commissioner of Central Excise Respondent Ludhiana Appearance:
None for the Appellant Mr. S.N. Srivastava, DR for the Respondent CORAM:
Hon'ble Mr. M. Veeraiyan, Member (Technical) Hon'ble Mr. P.K.Das, Member (Judicial) Date of Hearing/Decision: 20.2.2009 ORDER NO . ________________________ Per P.K.Das (for the Bench):
None appeared on behalf of the appellant. It appears from the record that the appellant did not turned up in the earlier occasions. In view of that, it appears that the appellant is not interested to proceed in these appeals. Therefore, both the appeals are dismissed for non-prosecution. (Dictated & Pronounced in the open Court) ( M. Veeraiyan ) Member(Technical) ( P.K.Das ) Member(Judicial) ss