Custom, Excise & Service Tax Tribunal
Dayal Ferro Alloys vs Commissioner Of Central Excise & ... on 16 August, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal Nos.E/76316/16 & E/76317/16
(Arising out of Order-in-Appeal No.04-05/RAN/16-17 dated 19/05/2016 passed by the Commissioner of (Appeals) Central Excise & Service Tax, Ranchi)
1. Dayal Ferro Alloys
2. Bijay Kumar Harlalka
Applicant (s)/Appellant (s)
Vs.
Commissioner of Central Excise & Service Tax-II, Ranchi
Respondent (s)
Appearance:
None for the Appellant (s) Shri S.S.Chattopadhyay, Suptd.(A.R) for the Respondent (s) CORAM:
Honble Shri P.K.Choudhary, Member (Judicial) Date of Hearing/Decision:- 16.08.2017 ORDER NO.FO/76512-513/17 Per Shri P.K.Choudhary
1. None appeared on behalf of the appellants despite notice. None appeared on the last date of hearing i.e. 18.05.2017. No adjournment requests have been received. Shri S.S.Chattopadhyay, Suptd.(AR) appeared for the respondent.
2. It appears that appellants are not interested to present the case before the Tribunal.
3. In view of the above, the appeals are dismissed for non-prosecution.
(Dictated and Pronounced in the Open Court) Sd./-
(P.K.Choudhary) MEMBER (JUDICIAL) ss 2 Appeal No.E/76066/17