Custom, Excise & Service Tax Tribunal
Premier Automobiles Ltd vs Commissioner Of Central Excise, Mumbai ... on 8 February, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No.I Appeal No. E/312 & 313/03 (Arising out Order-in-Appeal No. RJB/M-II/310-311/2002 dated 30.9.2002 passed by the Commissioner of Central Excise (Appeals), Mumbai II ) For approval and signature: Honble Ms. Jyoti Balasundaram, Vice President Honble Mr.K.K.Agarwal, 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?
Premier Automobiles Ltd.
Appellant Vs. Commissioner of Central Excise, Mumbai II Respondent Appearance:
None for the appellant Shri C. Lama, JDR for the respondent CORAM:
Honble Ms. Jyoti Balasundaram, Vice President Honble Mr.K.K.Agarwal, Member (Technical) Date of hearing : 8.2.2008 Date of decision: 8.2.2008 O R D E R No:..
Per: Ms. Jyoti Balasundaram, Vice President The appellants were put on notice regarding the hearing of the appeals today. Since none appears for the appellants despite notice, these appeals are dismissed for non-prosecution. (Dictated in Court) K.K.Agarwal Ms. Jyoti Balasundaram Member (Technical) Vice President sr