Custom, Excise & Service Tax Tribunal
M/S Maruti Impex vs Cce, Jaipur on 22 December, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing: 22.12.2016
Appeal No. ST/885/2011-ST(SM)
(Arising out of Order-in-Appeal No. 93(DKV) ST/JPR-I/2011 dated 11.3.2011 passed by the Commissioner, Central Excise, Jaipur)
M/s Maruti Impex Appellant
Vs.
CCE, Jaipur Respondent
Appearance None - for the appellant Shri R.K. Mishra, D.R. - for the respondent CORAM: Honble Mr. V. Padmanabhan, Member (Technical) Final Order No. 56379/2016 Per V. Padmanabhan :
Shri R.K. Mishra, Ld. DR appeared for the respondent-Revenue. Neither anybody appeared on behalf of the appellant-assessee nor any adjournment application is filed. It shows that appellant-assessee is not interested to pursue the appeal
2. It may be mentioned as per maxim, VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
3. The appeal is dismissed for default.
(Dictated & Pronounced in Court) (V. Padmanabhan) Member (Judicial) RM