Custom, Excise & Service Tax Tribunal
M/S. Condor Power Products. Pvt. Ltd vs Cce, Delhi-Iv on 27 March, 2014
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
COURT NO. III
Excise Appeal No. 537/2011-EX(SM)
[Arising out of Order-In-Appeal No. 271/CE/Appl/DLH-IV/2010 dated 21.01.2011 passed by CCE, Faridabad]
For approval and signature:
Honble Ms. Archana Wadhwa, Judicial 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?
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
M/s. Condor Power Products. Pvt. Ltd. Appellant
Vs.
CCE, Delhi-IV Respondents
Coram: Honble Ms. Archana Wadhwa, Judicial Member Appearance:
None for the Appellant Shri M.S. Negi, DR for the Respondent Date of Hearing: 27.03.2014 FO ORDER NO._51312 /2013_ Per Ms. Archana Wadhwa:
On matter being called neither nobody appeared nor is there any adjournment request. From records, I find that the matter has been coming up on Board repeatedly when the appellant were unrepresented and the same was being adjourned in the interest of justice.
2. From above, I find that the appellant are not interested in pursuing the appeal. The same is accordingly dismissed for non-prosecution.
(Pronounce in the open Court) (Archana Wadhwa) Member (Judicial) Jyoti*