Custom, Excise & Service Tax Tribunal
M/S Hindalco Industries vs C.C.- Ahmedabad on 26 April, 2018
Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad ~~~~~ Appeal No. C/251/2009 (Arising out of OIA-89/2009/CUS/COMMR-A-/AHD dated 20/04/2009 passed by the Commissioner (Appeals) of Customs -Ahmedabad) M/s Hindalco Industries : Appellant (s) Vs C.C.- Ahmedabad : Respondent (s)
Represented by:
For Appellant (s) : None For Respondent (s): Shri J. Nagori, AR CORAM :
Justice Dr. Satish Chandra, Hon'ble Member (Judicial) Mr. C. J. Methew, Honble Member (Technical) Date of Hearing/Decision: 26.04.2018 ORDER No. A/10800 / 2018 Per : Justice Dr. Satish Chandra On 24.04.2018, on the request of the Ld. Authorised Representative for the appellant, the case was adjourned for today.
2. List revised. None present for the appellant. Shri J. Nagori, learned DR, is present for the Revenue. It shows that the Appellant is not interested to pursue the matter.
2. It may be mentioned that as per the maxim VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
3. In view of the above, the appeal is dismissed for default with liberty to come again for recalling this order subject to satisfying the reason for the default, but within the prescribed time. (Dictated & pronounced in the Court) (C. J. Mathew) (Justice Dr. Satish Chandra) Member (Technical) President G.Y. 2 Appeal No. C/251/2009