Custom, Excise & Service Tax Tribunal
Vesuvius India Ltd vs Visakhapatnam - G S T on 26 February, 2020
(1) Appeal No. E/30194, 30195/2018
& E/30514/2019
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
REGIONAL BENCH AT HYDERABAD
Single Member Bench - Court - I
Excise Appeal No. 30194 of 2018
(Arising out of Order-in-Appeal No. VIZ-EXCUS-001-APP-113-17-18 dated 22.09.2017
passed by Commissioner of Central Excise, Customs & Service Tax (Appeals),
Visakhapatnam)
Vesuvius India Ltd., .. APPELLANT
Plot No. 13-15, Block E,
Industrial Park, Autonagar,
Visakhapatnam,
Andhra Pradesh - 530 012.
VERSUS
Commissioner of Central Tax .. RESPONDENT
Visakhapatnam- GST GST Commissionerate, Port Area, Visakhapatnam, Andhra Pradesh - 530 035.
WITH Excise Appeal No. 30195 of 2018 (Arising out of Order-in-Appeal No. VIZ-EXCUS-001-APP-113-17-18 dated 22.09.2017 passed by Commissioner of Central Excise, Customs & Service Tax (Appeals), Visakhapatnam) Vesuvius India Ltd., .. APPELLANT Plot No. 13-15, Block E, Industrial Park, Autonagar, Visakhapatnam, Andhra Pradesh - 530 012.
VERSUS Commissioner of Central Tax .. RESPONDENT Visakhapatnam- GST GST Commissionerate, Port Area, Visakhapatnam, Andhra Pradesh - 530 035.
AND Excise Appeal No. 30514 of 2019 (Arising out of Order-in-Appeal No. VIZ-EXCUS-001-APP-253-18-19 dated 10.01.2019 passed by Commissioner of Central Excise, Customs & Service Tax (Appeals), Visakhapatnam) Vesuvius India Ltd., .. APPELLANT Plot No. 13-15, Block E, Industrial Park, Autonagar, Visakhapatnam, Andhra Pradesh - 530 012.
VERSUS (2) Appeal No. E/30194, 30195/2018 & E/30514/2019 Commissioner of Central Tax .. RESPONDENT Visakhapatnam- GST GST Commissionerate, Port Area, Visakhapatnam, Andhra Pradesh - 530 035.
Appearance None for the Appellant.
Shri N. Bhanu Kiran & Shri Mir Anwar Mohiuddin, Assistant Commissioners for the Respondent.
Coram: Hon'ble Mr. P. VENKATA SUBBA RAO, MEMBER (TECHNICAL) FINAL ORDER No. A/30694-30696/2020 Date of Hearing: 26.02.2020 Date of Decision: 26.02.2020 [ORDER PER: MR. P. VENKATA SUBBA RAO]
1. None appeared on behalf of appellant. It is seen from the records that the matter has been coming up for hearing regularly. It was listed on 02.04.2018, 25.04.2018, 30.08.2018, 03.09.2018, 11.12.2019, 08.01.2020 and today 26.02.2020 and none appeared on behalf of the appellant during any of the hearings.
2. In view of the above, I find that the appellant is not longer keen of pursuing his appeal. Accordingly, all the appeals are dismissed for non- prosecution. If the appellant still wishes to pursue is free to submit an application of Restoration of Appeal for these appeals in a period of 4 weeks.
3. All appeals are dismissed for non-prosecution.
(Order dictated and pronounced in open court) (P. VENKATA SUBBA RAO) MEMBER (TECHNICAL) Jaya