Custom, Excise & Service Tax Tribunal
M/S Shilpi Cable Technologies Limited vs Cce, Alwar on 9 December, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING : 09/12/2016. DATE OF DECISION : 09/12/2016. Customs Appeal No. 52598 of 2016 [Arising out of the Order-in-Appeal No. ALW-EXCUS-O-I-O-0-COM-15/16-17 dated 06/06/2016 passed by The Commissioner, Central Excise Commissionerate, Alwar.] M/s Shilpi Cable Technologies Limited Appellant Versus CCE, Alwar Respondent
Appearance None for the appellant.
Shri Amresh Jain, Authorized Representative (DR) for the Respondent.
CORAM :Honble Shri Justice Dr. Satish Chandra, President Honble Shri V. Padmanabhan, Member (Technical) Final Order No. 55972/2016 Dated : 09/12/2016 Per. Justice (Dr.) Satish Chandra :-
Shri Amresh Jain, learned AR appeared for the respondent Revenue. Neither anybody appeared on behalf of the appellant assessee nor any adjournment application is filed. It shows that appellant assessee is not interested to pursue the appeal.
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 go to sleep.
3. In view of the above, the appeal is dismissed on account of default by the appellant.
(Order dictated and pronounced in the open court.) (Justice Dr. Satish Chandra) President (V. Padmanabhan) Member (Technical) PK ??
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2CUS/52598 of 2016