Custom, Excise & Service Tax Tribunal
Acero Strips And Packaging Pvt Ltd vs Commissioner-Commissioner Of Customs ... on 12 December, 2022
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL, CHENNAI
Customs Appeal No.40083 of 2022
(Arising out of Order-in-Appeal Seaport C. Cus. II No. 128/2021 dated 16.3.2021
passed by the Commissioner of Customs (Appeals - II), Chennai)
M/s. Acero Strips & Packaging Pvt. Ltd. Appellant
Johar Building, 7 Floor, P-1,
th
HIDE Lane, Kolkata - 700 073.
Vs.
Commissioner of Customs Respondent
Chennai II Commissionerate Custom House 60, Rajaji Salai Chennai - 600 001.
APPEARANCE:
None for the Appellant Smt. Anandalakshmi Ganeshram, Superintendent (AR) for the Respondent CORAM Hon'ble Ms. Sulekha Beevi C.S., Member (Judicial) Final Order No. 40372 / 2022 Date of Hearing : 12.12.2022 Date of Decision: 12.12.2022 The above appeal has come up for hearing on various dates i.e. 20.4.2022, 10.5.2022, 16.6.2022, 13.7.2022, 24.8.2022, 29.9.2022, 26.10.2022 and 15.11.2020. There was no representation on behalf of the appellant. On 15.11.2022, the Bench directed to issue notice to the appellant through the department by registered post. The matter was thus adjourned to this day.
2. The learned AR Smt. Anandalakshmi appearing for the respondent submitted that notice was issued to the appellant 2 through the department. Consignment No. ET201220737IN addressed to the appellant was delivered on 3.12.2022. The department has produced the track consignment sheet also. It is noticed that department has issued the letter in the address given by the appellant in their Customs Act, CA-3 Form used for filing this appeal. The track report shows that the item has been delivered on 3.12.2022. Still there is no response from the appellant. It is presumed that the appellant is not interested in pursuing the litigation. The appeal is dismissed for default.
(Dictated and pronounced in open court) (SULEKHA BEEVI C.S.) Member (Judicial) Rex