Custom, Excise & Service Tax Tribunal
M/S. Amd Research & Development Centre ... vs Cc,E&St, Hyderabad-Ii on 22 September, 2016
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH AT HYDERABAD Bench SMB Court I Appeal No.ST/3014-3015/2012 (Arising out of Order-in-Appeal No.96&97/2012(H-II) S.Tax dt. 27/06/2012 passed by CC,CE&ST(Appeals-II), Hyderabad) For approval and signature: Honble Ms. Sulekha Beevi, C.S., Member(Judicial) 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 Lordship wish to see the fair copy of the Order? 4. Whether Order is to be circulated to the Departmental authorities? M/s. AMD Research & Development Centre India Pvt. Ltd. ..Appellant(s) Vs. CC,E&ST, Hyderabad-II ..Respondent(s)
Appearance None for the appellant. Shri Arun Kumar, Asst. Commissioner(AR) for the respondent.
Coram:
Honble Ms. Sulekha Beevi, C.S., Member(Judicial) Date of Hearing:22/09/2016 Date of decision:22/09/2016 FINAL ORDER No._______________________ [Order per: Sulekha Beevi, C.S.] The above cases came up for hearing as per the published list. There was no representation on behalf of appellant. The said case was posted for hearing on 15/02/2016 and 08/03/2016. On these dates also none appeared for the appellant and there was no request for adjournment. Today also when case was called up, there is neither representation nor any request for adjournment. It can be inferred that the appellant is not interested in prosecuting the appeals. In view thereof, the appeals are dismissed for non-prosecution. (Pronounced and dictated in open court) SULEKHA BEEVI C.S. MEMBER(JUDICIAL) Raja.2