Custom, Excise & Service Tax Tribunal
M/S.Mohan Breweries And Distilleries ... vs Commissioner Of Customs, Chennai on 31 August, 2009
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No.C/187/2002
[Arising out of Order-in-Appeal No.C.CUS.NO.11/2002 dated 15.01.2002 passed by the Commissioner of Customs (Appeals), Chennai]
For approval and signature:
Honble Ms. JYOTI BALASUNDARAM, Vice-President
Honble DR. CHITTARANJAN, 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.Mohan Breweries and Distilleries Ltd.
Appellants
Versus
Commissioner of Customs, Chennai
Respondent
Appearance :
None Shri V.V. Hariharan, JCDR For the Appellants For the Respondent CORAM:
Honble Ms.Jyoti Balasundaram, Vice-President Honble Mr.Chittaranjan Satapathy, Technical Member Date of hearing : 31.08.2009 Date of decision : 31.08.2009 Final Order No.____________ Per Jyoti Balasundaram This appeal has been coming up for regular hearing from October, 2008. On 07.10.2008, hearing was adjourned at the request of the appellants to 12.11.2008, on which date Bench was not available. On the next date, namely, 12.03.2009, there was no representation on behalf of the appellants and the hearing was adjourned to 24.04.2009. Subsequently, since the Bench was not available the matter was adjourned from time to time. Today also none appears for the appellants. It appears that they are not serious about pursuing this case. We, therefore, dismiss the appeal for non-prosecution. (Dictated and pronounced in open court) (DR. CHITTARANJAN SATAPATHY) (JYOTI BALASUNDARAM) TECHNICAL MEMBER VICE-PRESIDENT ksr 01-09-2009 ??
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