Custom, Excise & Service Tax Tribunal
M/S. Tirupati Precision Engg. & ... vs Cce, Jammu on 18 March, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO. 2, R.K. PURAM, NEW DELHI COURT III EXCISE APPEAL NO. 1186 OF 2007-SM [Arising out of Order-in-Appeal No. 40/CE/Appl/Jal/07 dated 05.02.2007 passed by the Commissioner (Appeals), Customs & Central Excise, Chandigarh] For approval and signature: Honble 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 would 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? M/s. Tirupati Precision Engg. & Electronics Appellant Vs. CCE, Jammu Respondent
Appearance:
None for the appellant; Shri M.M. Singh, D.R. for the Revenue; Coram:
Honble Mr. P.K. Das, Member (Judicial), Date of hearing/decision: 18th March, 2009 FINAL ORDER NO._________________ dated __________ Per P.K. Das:
None appeared on behalf of the appellant despite notice. Hence, it seems that the appellant is not interested to pursue their appeal. Accordingly, appeal is dismissed for non-prosecution. (Dictated & pronounced in the Open Court.) (P.K. DAS) MEMBER (JUDICIAL) RK