Custom, Excise & Service Tax Tribunal
M/S. Kone Elevators (I) (P) Ltd vs Commissioner Of Central Excise, ... on 9 December, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No. E/988/2003
(Arising out of Order-in-Appeal No.998/2003 (M-IV) dated 1.9.2003 passed by the Commissioner of Central Excise (Appeals), Chennai)
For approval and signature:
Honble Ms. Jyoti Balasundaram, Vice President
Honble Dr. Chittaranjan Satapathy, Technical Member
1. Whether Press Reporters may be allowed to see the 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 the Members wish to see the fair copy of the Order?
4. Whether Order is to be circulated to the Departmental authorities?
M/s. Kone Elevators (I) (P) Ltd. Appellants
Vs.
Commissioner of Central Excise, Chennai Respondent
Appearance None for the Appellants Shri C. Rangaraju, SDR for the Respondent CORAM Honble Ms. Jyoti Balasundaram, Vice-President Honble Dr. Chittaranjan Satapathy, Technical Member Date of Hearing: 09.12.2009 Date of Decision: 09.12.2009 Final Order No. ____________ Per Jyoti Balasundaram The above appeal is dismissed for non-prosecution as none appears in spite of notice issued to the address for service shown in the appeal memorandum and there was no representation even on the earlier occasion when the case was listed and adjourned. (Dictated and pronounced in open court) (Dr. Chittaranjan Satapathy) (Jyoti Balasundaram) Technical Member Vice President Rex ??
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