Custom, Excise & Service Tax Tribunal
Kanchan Industries vs Cce Mumbai - V on 7 November, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH - COURT NO.1
Excise Appeal No.1816 of 2011
[Arising out of Order-in-Appeal No.M-V/RKS/57-61/2011, dt.20.07.2011, passed
by the Commissioner (Appeals), Central Excise, Mumbai-I]
M/s Kanchan Industries ......Appellant
224, Vardhman Industrial Estate,
S.V. Road, Dahisar (East)
Mumbai 400 068
VERSUS
CCE, Mumbai-V ......Respondent
th 5 Floor, Utpad Shulk Bhavan, Plot No.C-24, Block 'E', Bandra-Kurla Complex, Banda (East), Mumbai 400 051 WITH SN Appeal No. Appellant Respondent Arising out of Order-in-
1 E/1817/2011 Ashok C. Khimavat CCE Mumbai-V Appeal No.M-
V/RKS/57- 61/2011, dt.20.07.2011, 2 E/1818/2011 Dinesh C. Khimavat CCE Mumbai-V passed by the Commissioner (Appeals), 3 E/80/2012 Dilip Kumar Rai CCE Mumbai-V Central Excise, Mumbai-I. Appearance:
For Appellant : None For Respondent : Shri N.N. Prabhudesai, Supdtt. (AR) CORAM:
HON'BLE DR. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO.A/87022-87025/2019 Date of Hearing: 07.11.2019 Date of Decision: 07.11.2019 Kanchan Industries-E 1816-1818 of 2011, 80 2012 071119 2 PER: DR.D.M. MISRA None present for the Appellants despite notice.
2. The learned A.R. for the Revenue submits that the matter had come on Board on several occasions viz.13.09.2019, 01.10.2019 and today 07.11.2019 and on all these occasions, none appeared for the Appellants nor any request for adjournment has been submitted.
On 13.09.2019, the learned Advocate for the Appellant submitted that they are withdrawing their Vakalatnama as they could not reach the Appellant for instructions.
3. It seems that the Appellants are not serious in prosecuting the appeals before this forum.
4. Consequently, the appeals are dismissed for non-prosecution.
(Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) (Sanjiv Srivastava) Member (Technical) Bahalkar