Custom, Excise & Service Tax Tribunal
M/S.Advance Surfactants India Ltd vs Commissioner Of Central Excise, ... on 16 October, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
1-2) Appeal Nos. E/76765, 76766/16
(Arising out of Order-in-Appeal No.
1) 34/KOL-IV/16-17 dated 14.07.2016
2) 38/KOL-IV/16-17 dated 19.07.2016
both passed by the Commissioner of Central Excise(Appeal-II), Kolkata.)
M/s.Advance Surfactants India Ltd.
Applicant (s)/Appellant (s)
Vs.
Commissioner of Central Excise, Kolkata-IV
Respondent (s)
Appearance:
NONE for the Appellant (s) Shri A.K.Biswas, Supdt.(AR) for the Revenue CORAM:
Honble Shri P.K.Choudhary, Member(Judicial) Date of Hearing/Decision :- 16.10.2017 ORDER NO.FO/A/77547-77548/2017 Per Shri P.K.Choudhary.
1. None present for the appellants despite Notice.
2. From the records, I find that the matter has been listed on earlier occasions. Inspite of repeated Notices sent to them, the appellants have kept on asking adjournments. It seems that the appellants are not serious in prosecuting the appeals filed by them before this forum.
3. It may be mentioned that as per maxim, VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
4. In view of the above, the appeals are dismissed for non-prosecution.
(Pronounced and dictated in the open court.) SD/ (P.K.CHOUDHARY) MEMBER(JUDICIAL) sm 2 Appeal Nos.E/76765, 76766/16