Custom, Excise & Service Tax Tribunal
S.H. Re-Rolling Mills vs Commissioner Of Central Excise, Nasik on 26 March, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT NO.1
E/COD/852/11-Mum,E/S/1054/11-Mum & APPEAL NO. E/926/11-Mum
E/S/1055/11-Mum & E/927/11-Mum
(Arising out of Order-in- Appeal No.AKP/01/NSK/2011 dtd.14.1.2011 passed by the Commissioner of Central Excise & Customs (A), Nasik )
For approval and signature:
Honble Mr S.S.Kang, Vice President
Honble Mr.Sahab Singh, Member(Technical)
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1. Whether Press Reporters may be allowed to see : No 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 Their Lordships wish to see the fair copy : seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
============================================================= S.H. Re-Rolling Mills :
Appellants VS Commissioner of Central Excise, Nasik Respondent Appearance None for Appellants Shri Sanjay Kalra, Appraiser (A.R.) for Respondent CORAM:
Mr. S. S. Kang, Vice President Mr.Sahab Singh, Member(Technical) Date of hearing: 26/03/2012 Date of decision 26/03/2012 ORDER NO.
Per : S.S.Kang The appellants filed these appeals alongwith applications for waiver of dues. In Appeal No.E/926/11 there is an application for condonation of delay also. The demands were confirmed on the ground of clandestine clearance of goods. The matter was adjourned on 17.2.12 at the request of the appellants to 21.2.12. On 21.2.12 none appeared on behalf of the appellants and the matter was adjourned to today and notice was issued to the appellants specifically mentioning as the last chance. Today also none appeared on behalf of the appellants nor any request is made for adjournment. Therefore, the appeals alongwith stay applications as well as COD application are dismissed for non-prosecution.
(Pronounced in court) Sahab Singh Member(Technical) S. S. Kang Vice President pv 2