Custom, Excise & Service Tax Tribunal
Mathadi And Unprotected Labour Board vs Commissioner,Central Goods And ... on 22 February, 2023
1
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, MUMBAI
REGIONAL BENCH - COURT NO. I
Service Tax Appeal No. 87410 of 2019
(Arising out of Order-in-Appeal No. PUN-EXCUS-000-COM-073-16-17
dated 26.03.2018 passed by the Commissioner of Central Tax (Appeals),
Pune-I)
M/s Mathadi And Unprotected Labour Board .... Appellant
Weekly Market Gala No. 21, Near Praskash Uttam Talkies,
Ichalkaranji, Kolhapur, Maharashtra-
Versus
Commissioner of Central Tax-Pune .... Respondent
3rd Floor, 'F' Wing GST Bhavan 41/A, Sasoon Road, Pune-411001.
Appearance:
None for the Appellant Shri Vinod Kumar, Authorized Representative for the Respondent CORAM:
HON'BLE MR. ANIL G. SHAKKARWAR, MEMBER (TECHNICAL) FINAL ORDER NO. A/85251/2023 Date of Hearing: 22.02.2023 Date of Decision: 22.02.2023 Per: Anil G. Shakkarwar When the matter was called, nobody appeared on behalf of the appellant. In the past on 23.09.2022, appellant did not cause appearance of any representative. Subsequently on 21.11.2022 nobody appeared on behalf of the appellant. As a matter of last chance, the matter was posted for hearing today. Nobody appeared on behalf of the appellant. I, therefore, dismiss the appeal for non-prosecution under Rule 20 of CESTAT (Procedures) Rules, 1982.
(Order pronounced and dictated in open court) (Anil G. Shakkarwar) Member (Technical) Sinha