Custom, Excise & Service Tax Tribunal
M/S Nastor Pharmaceuticals Ltd vs Commissioner Of Customs, Ahmedabad on 3 November, 2015
In The Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
Appeal No.C/440/2007
[Arising out of OIA No.08/2007-KDL/Cus/Commr.(A)/AHD, dt.12.01.2007, passed by Commissioner (Appeals) Customs, Ahmedabad]
M/s Nastor Pharmaceuticals Ltd Appellant
Vs
Commissioner of Customs, Ahmedabad Respondent
Represented by:
For Appellant: None For Respondent: Shri T.K. Sikdar, Authorised Representative For approval and signature:
Honble Mr. P.K. Das, Member (Judicial) Honble Mr. P.M. Saleem, Member (Technical)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should 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 Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE MR. P.K. DAS, MEMBER (JUDICIAL) HONBLE MR. P.M. SALEEM, MEMBER (TECHNICAL) Date of Hearing/Decision: 03.11.2015 Order No. A/11592/2015, dt.03.11.2015 Per: P.K. Das None appears on behalf of the Appellant. There is no application for adjournment. The Court Master submits that the notice of hearing has already been issued to the Appellant.
2. As nobody appeared on behalf of the Appellant, it seems that the Appellant is not interested to proceed in the matter. Accordingly, the appeal is dismissed for non prosecution.
(Dictated & Pronounced in Court)
(P.M. Saleem) (P.K. Das)
Member (Technical) Member (Judicial)
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