Custom, Excise & Service Tax Tribunal
Anand Steel Rolling Works (P) vs C.C.E. & Cus., Surat I on 20 February, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, O-20, NMH Compound Ahmedabad Excise Appeal No.990 - 991 of 2010-SM Arising out of the Order-in-Original No.02/BRC-I/MP/2010 dated 22.3.2010 passed by the Commissioner of Central Excise I, Vadodara. Anand Steel Rolling Works (P) .. Appellants Ltd. Shri Praman Sharma, Executive Director Vs. C.C.E. & Cus., Surat I .. Respondent
Appearance:
None for the appellants Present Shri G.P. Thomas, A.R. for the Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Date of hearing/decision: 20.2.2017 Final Order No.A/10413-10414/2017 Per Dr. D.M. Misra:
The matter has been listed on 12.6.16, 29.8.16, 21.10.16, 16.12.16 and today i.e. 20.2.17. None appeared on behalf of the appellants nor there is any adjournment request on record.
2. Ld. A.R. for Revenue has brought to my notice that Notice sent on 21.10.2016 was returned as on 1.11.2016 by the postal authority with the remark Left. He also submits that the relevant copies of the documents namely, Panchnama, statement of the Executive Director are not enclosed in the matter.
3. In the result, the appeals are dismissed for non-prosecution.
(Dr. D.M. Misra) Member (Judicial scd/ Appeal No.E/990-991/2010-SM 1