Custom, Excise & Service Tax Tribunal
Sujanil Chemo Industries vs Commissioner Of Central Excise, ... on 18 October, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. Application No. E/S/2345/2010-Mum. In Appeal No. E/2108/2010-Mum. (Arising out of Order-in-Original No. VGN(30)109/Sikamo;-Fire/09/1679 dt.13/09/2010 passed by the Commissioner of Central Excise, Pune-III For approval and signature: Honble Mr. S.S. Kang, Vice President Honble Mr. Sahab Singh, Member (Technical) ============================================================
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 Their Lordships wish to see the fair copy :
of the Order?
4. Whether Order is to be circulated to the Departmental :
authorities?
============================================================= Sujanil Chemo Industries :
Appellant VS Commissioner of Central Excise, Pune-III :
Respondent Appearance None for Appellant Shri A.K. Prabhakar, Superintendent (A.R) for respondent CORAM:
Mr. S.S. Kang, Vice President Mr. Sahab Singh, Member (Technical) Date of hearing : 18/10/2012 Date of decision : 18/10/2012 ORDER NO.
Per : S.S. Kang When the case was called, none appeared on behalf of the appellant. On the last date of hearing also, none appeared on behalf of the applicant in spite of notice. The notice for hearing was issued again fixing the date of hearing on 18.10.2012. As none appeared nor any adjournment request is made, therefore the application as well as appeal is dismissed for non-prosecution.
(Dictated in court) (Sahab Singh) Member (Technical) (S.S. Kang) Vice President Sm ??
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