Custom, Excise & Service Tax Tribunal
M/S. Motilal Agarwal Steels Pvt. Ltd vs Cce, Kanpur on 20 October, 2009
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No. 2, R.K. Puram, NEW DELHI COURT No. III CENTRAL EXCISE APPEAL NO. 2971-72 & 2027 of 2007-SM [Arising out of Order-in-Appeal No. 86, 87 & 88-CE/APPL/KNP/2007 dated 2.3.2007 passed by the Commissioner (Appeals), Central Excise, Kanpur] Dated of hearing/decision: 20th October, 2009 For approval and signature: Honble Mr. P.K. Das, Member (Judicial) 1. Whether Press Reporters may be allowed to see the order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordships wish to see the fair copy of the order? 4. Whether order is to be circulated to the Departmental authorities? M/s. Motilal Agarwal Steels Pvt. Ltd., Appellants Vs. CCE, Kanpur Respondent
Appearance:
Shri Harish Chand Gupta, Clerk of Adovate Shri R.K. Saxena, SDR for the Revenue Coram:
Honble Mr. P.K. Das, Member (Judicial), FINAL ORDER NO._________________ dated __________ Per P.K. Das:
On perusal of the records, it is seen that the matters were called on earlier occasions and the clerk of the Advocate requested for adjournment. Today also, the clerk of the Advocate requests for adjournment on the ground that the Advocate is appearing in other court. It seems that the appellants are not interested to pursue the matters. Accordingly, all the appeals are dismissed for non-prosecution. (Dictated & pronounced in the Open Court.) (P.K. DAS) MEMBER (JUDICIAL) RK 2