Custom, Excise & Service Tax Tribunal
M/S. Vaibhav Textiles vs Commissioner Of Customs(Port), ... on 28 May, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.Cus.Ap. 280/08
(Arising out of Order-in-Original No.KOL/CUS/PORT/18/08 dated 31.03.2008 passed by the Commissioner of Customs(Port), Kolkata.)
FOR APPROVAL AND SIGNATURE
HON'BLE SHRI S.S. KANG, VICE PRESIDENT
HON'BLE DR. CHITTARANJAN SATAPATHY, TECHNICAL MEMBER
1. Whether Press Reporters may be allowed to see
the 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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
M/s. Vaibhav Textiles
Applicant (s)/Appellant (s)
Vs.
Commissioner of Customs(Port), Kolkata
Respondent (s)
Appearance:
NONE for the Appellant (s) Shri A.K. Sharma, Authorised Representative(JDR) for the Respondent (s) CORAM:
Hon'ble Shri S.S.Kang, Vice President Hon'ble Dr. Chittaranjan Satapathy, Technical Member Date of Hearing:- 28.05.2009 Date of Pronouncement :- 28.05.2009 ORDER NO............................................................................ Per Shri S.S.Kang.
1. When the case was called none appeared on behalf of the Appellant inspite of Notice nor any request for adjournment is made. Hence the Appeal is dismissed for non-prosecution.
(Pronounced and dictated in the open court.) sd/ sd/ (CHITTARANJAN SATAPATHY) (S.S.KANG) TECHNICAL MEMBER VICE PRESIDENT sm 2 Appeal No. Cus.Ap. 280/08