Custom, Excise & Service Tax Tribunal
Cipla Ltd. vs Commissioner Of Customs(Import) ... on 1 February, 2023
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH
Customs Appeal No. 89253 of 2013
(Arising out of Order-in-Appeal No. 720 & 721 (Gr.VA/VB & VII-H)/2013
(JNCH)/IMP-528 & Exp-193 dated 31.07.2013 passed by the Commissioner of
Customs (Appeals), JNCH, Nhava Sheva, Mumbai-II.)
M/s. Cipla Ltd. ........Appellant
4th Floor, Raj Plaza,
L.B.S. Marg, Vikhroli (W),
Mumbai - 400 083
VERSUS
Commissioner of Customs (Import), ........Respondent
Nhava Sheva Jawaharlal Nehru Custom House, Nhava Sheva, Taluka - Uran, Dist.- Raigad, Maharashtra - 400 707 APPERANCE:
None for the Appellant Shri Ashwini Kumar, Addl. Commissioner, Authorised Representative for the Respondent CORAM:
HON'BLE DR. SUVENDU KUMAR PATI, MEMBER (JUDICIAL) HON'BLE MR. ANIL G. SHAKKARWAR, MEMBER (TECHNICAL) FINAL ORDER NO. A/85148 / 2023 Date of Hearing: 01.02.2023 Date of Decision: 01.02.2023 PER: DR. SUVENDU KUMAR PATI Appellant is absent. No one represented it.
2. Learned Authorised Representative is present.
3. On perusal of case record, it is found that Appellant has not been appearing for a considerable period of time. Notice sent on C/89253/2013 2 05.05.2022 is received back un-served after which notice dated 31.07.2022 was also sent for its appearance on 03.08.2022 which appears to have been served. It seems that Appellant is no more interested to pursue its appeal further. Consequently we dismissed the appeal for default and non-prosecution as per provision contained in Rule, 20 of the CESTAT (Procedure) Rules, 1982.
(Operative portion of the order pronounced in open court) (Dr. Suvendu Kumar Pati) Member (Judicial) (Anil G. Shakkarwar) Member (Technical) Prasad