Custom, Excise & Service Tax Tribunal
M/S Sun Pharmaceuticals Industries Ltd vs Commissioner Of C.Ex. & S.Tax on 25 November, 2016
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/11563/2013-SM [Arising out of OIA No.CCEA-SRT-II/SSP-307/u/s 35A(3)(Final Order), dt.11.03.2013, passed by Commissioner (Appeals), C.Ex. & S.Tax, Surat] M/s Sun Pharmaceuticals Industries Ltd Appellant Vs Commissioner of C.Ex. & S.Tax, Surat-II Respondent
Represented by:
For Appellant: None For Respondent: Shri S.K. Shukla, A.R. For approval and signature:
Honble Dr. D.M. Misra, Member (Judicial)
1. Whether Press Reporters may be allowed to see the No 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 of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE DR. D.M. MISRA, MEMBER (JUDICIAL) Date of Hearing/Decision:25.11.2016 Order No.A/11594/2016, dt.25.11.2016 Per: Dr. D.M. Misra None present for the Appellant despite notices on 16.09.2016, 25.11.2016. Heard the Ld. A.R for the Revenue.
2. The Ld. A.R for the Revenue brings to my notice even notices were sent to the Appellant and not returned as undelivered by the postal authorities, the Appellant neither appeared nor sought adjournment. In the result, the appeal is dismissed for non-prosecution.
(Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) Cbb 2