Custom, Excise & Service Tax Tribunal
) Em Pee Bee International vs Commissioner Of Central Excise ... on 16 December, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH
CHENNAI
Appeal Nos.C/394/2007 & C/395/2007
[Arising out of Order-in-Original No.6740/2007 dt.28.9.2007 passed by the Commissioner of Central Excise (Appeals), Chennai]
1) Em Pee Bee International Appellant
2) N.C. Alexander
Versus
Commissioner of Central Excise (Adjudication)
O/o Commissioner of Customs,
Chennai Respondent
Appearance:
Shri Shantha Ram, Advocate For the Appellant Ms. Indira Sisupal, AC (AR) For the Respondent CORAM :
Honble Shri D.N. Panda, Judicial Member Honble Shri R. Periasami, Technical Member Date of Hearing : 16-12-2014 Date of Decision : 16-12-2014 FINAL ORDER No.40982-40983/2014 Per D.N. Panda
1. Ld. counsel seeks adjournment on the ground that learned arguing counsel has gone to Sabarimala.
2. The appeals are seven years old. Revenue says that already there is an application for early hearing and that was allowed by order dt.7.5.2012.
3. Looking into the gravity of the matter and Revenue's interest is prejudiced, it would not be proper to grant further adjournment. Therefore, both the appeals are dismissed for default.
(Dictated and pronounced in open court) (R. PERIASAMI) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER gs 2