Custom, Excise & Service Tax Tribunal
M/S.Ranbaxy Lab.Ltd vs Cce, Indore on 24 August, 2016
IN THE CUSPTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, NEW DELHI, PRINCIPAL BENCH NEW DELHI
Date of Hearing/Decision:24.08.2016
Excise Appeal No.274/2010-EX(DB)
[Arising out of Order-in-Appeal No.IND-I/290/2009 dated 30.11.2009 passed by the Commissioner (Appeals)-I, Customs & Central Excise & Service Tax, Indore (M.P.)]
M/s.Ranbaxy Lab.Ltd. Appellant
Vs.
CCE, Indore Respondent
Appearance:
Rep. by none for the appellant.
Rep. by Shri G.R. Singh, DR for the respondent. Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. B. Ravichandran, Member (Technical) Final Order No.53275/2016 Per Justice Dr. Satish Chandra None appeared on behalf of the appellants. Heard Shri G.R. Singh, DR for the respondent/Revenue.
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 got to sleep.
3. In view of the above, the appeal is dismissed for want of prosecution.
[Order dictated & pronounced in open court] ( Justice Dr. Satish Chandra) President ( B. Ravichandran ) Member (Technical) Ckp.