Custom, Excise & Service Tax Tribunal
M/S Micro Forge (India) Private Limited vs Commissioner Of Central Excise, ... on 9 December, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad -ooOoo- Appeal No. : E/436/2010 Arising out of OIA-34/2010/COMMR-A-/RAJ dt 21/01/2010 passed by the Commissioner of Central Excise, Customs and Service Tax (Appeals) RAJKOT. M/s Micro Forge (India) Private Limited - Appellant(s) Vs Commissioner of Central Excise, Customs and Service Tax (Appeals) -RAJKOT - Respondent (s)
Represented by Appellant(s) : None Respondent (s) : Shri S N Gohil, Authorised Representative For approval and signature :
Dr. D.M. Misra, Hon'ble Member (Judicial) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? Yes 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes CORAM :
Dr. D.M. Misra, Hon'ble Member (Judicial) Date of Hearing / Decision : 09/12/2016 ORDER No. A/11802 / 2016 dt 09/12/2016 Per : Dr D.M.Misra,, The appeal has been listed on 20/10/2016, 21/11/2016 and today ie., 09.12.2016.
2. None appears on behalf of the applicant, nor there is any request for adjournment. It seems that the applicant is not interested in prosecuting the Appeal before this forum. Hence, the appeal is dismissed for non-prosecution.
(Dictated and pronounced in the Court) (D.M. Misra) Member (Judicial) swami ??
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