Custom, Excise & Service Tax Tribunal
Interglobe Aviation Ltd vs New Delhi on 8 August, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. - IV
Customs Appeal Nos. 51153 to 51189 of 2019 [DB]
[Arising out of Order-in-Appeal No. CC(A)CUS/D-1/ACC/1MPORT/NCH/669-
705/2018-19 dated 20-02-2019 passed by the Commissioner of Customs
(Appeals), New Delhi]
M/s Interglobe Aviation Limited.
Level 1, Tower C, Global Business
Park, MG Road,
Gurgaon - 122002 (Haryana) ...Appellant
Vs.
Commissioner of Customs
Air Cargo, New Customs House
IGI Airport, New Delhi - 110 037.
...Respondent
APPEARANCE:
Shri Dhruv Tiwari Advocate for the Appellant Shri Sunil Kumar, Authorised Representative for the Respondent Coram: HON'BLE MR. ANIL G. SHAKKARWAR, MEMBER (TECHNICAL) HON'BLE MRS. RACHNA GUPTA, MEMBER (JUDICIAL) DATE OF HEARING : 08.08.2019 DATE OF DECISION: 08.08.2019 FINAL ORDER No. 51008-51044/2019 ANIL G. SHAKKARWAR Learned Counsel for the Appellant has submitted that this Bench should not be hearing this matter because similar matters were heard by another Bench and orders are reserved and for that reason arguing Counsel has not appeared and the appearing counsel is not ready to argue. Therefore, all these appeals are dismissed for non-prosecution.
[Dictated and pronounced in the open Court] (ANIL G. SHAKKARWAR) MEMBER (TECHNICAL) (RACHNA GUPTA) MEMBER (JUDICIAL) BK 2 Customs Appeal Nos. 51153 to 51189 of 2019 [DB]