Custom, Excise & Service Tax Tribunal
M/S. Lakshmi Automatic Loom Works Ltd vs Cce, Coimbatore on 11 September, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No. E/214/2003
(Arising out of Order-in-Appeal No. 16/2003-CE dated 24.1.2003 passed by the Commissioner of Central Excise (Appeals), Coimbatore)
M/s. Lakshmi Automatic Loom Works Ltd. Appellants
Vs.
CCE, Coimbatore Respondent
Appearance None for the Appellants Shri V. V. Hariharan, Jt. CDR for the Respondent CORAM Honble Dr. Chittaranjan Satapathy, Technical Member Honble Shri D.N. Panda, Judicial Member Date of Hearing: 11.09.2009 Date of Decision: 11.09.2009 Final Order No. ____________ Per Dr. Chittaranjan Satapathy Heard the learned Jt. CDR. The appellants are not represented despite notice. There is also no adjournment request. It appears that the appellants are not interested in pursuing this appeal. As such the appeal is dismissed for non-prosecution. (Dictated and pronounced in open court) (D. N. Panda) (Dr. Chittaranjan Satapathy) Judicial Member Technical Member Rex ??
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