Custom, Excise & Service Tax Tribunal
Seimens Public Communication Network ... vs Commissioner Of Customs And Service ... on 18 October, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: C/279/2007-DB [Arising out of Order-in-Appeal No. 20/2007 dated 28/02/2007 passed by the Commissioner of Customs, Bangalore] For approval and signature: HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI V. PADMANABHAN, TECHNICAL MEMBER 1 Whether Press Reporters 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 the 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 Seimens Public Communication Network Pvt. Ltd. 10th Floor, Raheja Towers, 26-27, Bangalore 560 001 Appellant(s) Versus Commissioner of Customs and Service Tax, Bangalore C.R. Building, Queens Road, P.B. No. 5400, Bangalore - 560 001 Karnataka Respondent(s)
Appearance:
None For the Appellant Smt Ezhil Mathi, AR For the Respondent Date of Hearing: 18/10/2016 Date of Decision: 18/10/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI V. PADMANABHAN, TECHNICAL MEMBER Final Order No. 20985 / 2016 Per: S.S GARG On matter being called neither anybody appeared nor there is any adjournment request despite notice having been sent to them well in advance. We also note that the matter has been coming up on Board repeatedly and was being adjourned in the interest of justice. In our view the appellant is not interested in pursuing the appeal. As the appeal is almost 8 years old, we find no reasons to keep it on record. Accordingly the same is dismissed for non-prosecution. (Order pronounced in open court) (V. PADMANABHAN) TECHNICAL MEMBER (S.S GARG) JUDICIAL MEMBER iss