Custom, Excise & Service Tax Tribunal
Suresh Synthetics (100% Eou) vs C.C.E.& Cus.,Surat Ii on 14 June, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, O-20, NMH Compound Ahmedabad Central Excise Appeal No.13683 of 2013-SM Arising out of the Order-in-Appeal No.SUR-EXCUS-002-APP-157-13-14 dated 19.8.2013 passed by the Commissioner (Appeals), Central Excise , Surat II. Suresh Synthetics (100% EOU) .. Appellants Vs. C.C.E.& Cus.,Surat II .. Respondent
Appearance:
None for the appellant/applicant Present Shri S.K. Shukla, A.R. for the Respondent-Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Honble Mr. Ashok K. Arya, Member (Technical) Date of hearing/decision:14.6.2017 Final Order No.A/11286/2017 Per Dr. D.M.Misra:
This appeal has been listed on 8.9.2016, 21.10.2016, 2.12.2016, 28.12.2016, 2.2.2017, 27.2.2017, 31.3.2017 and today i.e 14.6.2017.
2. None appears on behalf of the appellant, nor there has been any request for adjournment. It seems that the appellant is not interested in prosecuting the Appeal before this forum. Hence, the Appeal is dismissed for non-prosecution.
(D.M. Misra) Member (Judicial) scd/ 1