Custom, Excise & Service Tax Tribunal
M/S Dabur India Limited vs Cce, Jaipur on 11 August, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No.2, R. K. Puram, New Delhi, Court No. 1 Date of hearing/decision: 11.08.2016 For Approval and Signature: Honble Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya, Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 26 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 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 Excise Appeal No. 3407 of 2006 (Arising out of order-in-appeal No. 203/GRM/CE/JPT-I/2006 dated 31.07.2006 passed by the Commissioner of Central Excise, Jaipur). M/s Dabur India Limited Appellant Vs. CCE, Jaipur Respondent
Appearance:
None for the appellant Sh. G. R. Singh, DR for the Respondent Coram:
Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya, Member (Technical) Final Order No. 53006/ 2016 Per: Justice (Dr.) Satish Chandra:
Neither anybody appeared on behalf of the appellant nor any adjournment application is filed. Sh. G. R. Singh, ld. DR appeared for the respondent- Revenue.
2. It may be mentioned that as per the maxim VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
3. In view of above, the appeal is dismissed for want of prosecution.
(Dictated and pronounced in the open Court).
(Justice (Dr.) Satish Chandra) President (Ashok K. Arya) Member (Technical) Pant