Custom, Excise & Service Tax Tribunal
A-Class Marble India Pvt. Ltd vs Commissioner Of Customs (I), Nhava ... on 20 March, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL No. C/887/06-Mum (Arising out of Order-in-Original No. 35/2006 dated 26.4.2006 passed by Commissioner of Customs (Import), Nhava Sheva) For approval and signature: Honble Mr. P.K. Jain, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No 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 : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== A-Class Marble India Pvt. Ltd. Appellant Vs. Commissioner of Customs (I), Nhava Sheva Respondent Appearance:
None for appellant Shri M.S. Reddy, Deputy Commissioner (AR), for respondent CORAM:
Honble Mr. P.K. Jain, Member (Technical) Date of Hearing: 20.3.2014 Date of Decision: 20.3.2014 ORDER NO The case was listed for hearing on 15.1.2014, 19.2.2014 and 20.3.2014. On all the occasions, notices were sent to the appellant. However, nobody has appeared. In view of this position, the appeal is dismissed for non-prosecution. (Dictated in Court) (P.K. Jain) Member (Technical) tvu 1 2