Custom, Excise & Service Tax Tribunal
Cc, New Delhi (Icd Tkd) vs M/S Jai Durga Rubberised Fabrics ... on 9 December, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING : 09/12/2016. DATE OF DECISION : 09/12/2016. Customs Appeal No. 53499 of 2014 [Arising out of the Order-in-Appeal No. CC (A)/CUS/D-II/ICD/ 182/2014 dated 31/03/2014 passed by The Commissioner of Customs (Appeals), New Customs House, New Delhi.] CC, New Delhi (ICD TKD) Appellant Versus M/s Jai Durga Rubberised Fabrics (India) Pvt. Ltd. Respondent
Appearance Shri Amresh Jain, Authorized Representative (DR) for the appellant.
None for the Respondent.
CORAM :Honble Shri Justice Dr. Satish Chandra, President Honble Shri V. Padmanabhan, Member (Technical) Final Order No. 55953/2016 Dated : 09/12/2016 Per. Justice (Dr.) Satish Chandra :-
Shri Amresh Jain, learned AR appeared for the appellant Revenue. Neither anybody appeared on behalf of the respondent assessee nor any adjournment application is filed. It shows that respondent assessee is not interested to pursue the appeal.
2. It may mention that as per the maxim VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
3. In view of the above, the appeal is dismissed on account of default by the respondent.
(Order dictated and pronounced in the open court.) (Justice Dr. Satish Chandra) President (V. Padmanabhan) Member (Technical) PK ??
??
??
??
2CUS/53499 of 2014