Custom, Excise & Service Tax Tribunal
M/S Radha Madhav Corporation Ltd vs C.C.E. & S.T.-Daman on 12 October, 2017
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/12001-12004/2014-SM [Arising out of OIA No. DMN-EXCUS-000-APP-305-306-13-14dated 03.02.2014 passed by Commissioner (Appeals) Daman] [Arising out of OIA No. DMN-EXCUS-000-APP-307-308-13-14dated 03.02.2014 passed by Commissioner (Appeals) Daman] M/s Radha Madhav Corporation Ltd. Appellant Abhishek Agarwal Radha Madhav Corporation Ltd. Abhishek Agarwal Vs C.C.E. & S.T.-Daman Respondent
Represented by:
For Appellant: None For Respondent: J. Nagori (A.R.) CORAM:
HONBLE DR. D.M. MISRA, MEMBER (JUDICIAL) Date of Hearing/Decision:12.10.2017 Final Order No. A/ 13145-13148 /2017 Per: Dr. D.M. Misra None present for the appellant despite notice nor there is any request for adjournment. The matter has been listed for hearing on several occasions i.e. on 21.08.2017, 07.09.2017 and today i.e. 12.10.2017.
2. The Ld. AR for the Revenue submits that since the appellant has been given sufficient opportunities, further adjournment would not yield any result.
3. It seems that the appellant is not interested in prosecuting the Appeals before this forum. Hence, the appeals are dismissed for non-prosecution. (Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) Neha 2 | Page E/12001-12004/2014-SM