Custom, Excise & Service Tax Tribunal
M/S Aet Laboratories Ltd vs Cce, C & St, Hyderabad-I on 9 December, 2016
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH AT HYDERABAD Bench SMB Court I Appeal No. E/28148/2013 (Arising out of Order-in-Appeal No. 80/2013 (H-I) CE dt. 16.08.2013 passed by CC, CE & ST (Appeals-I), 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 AET Laboratories Ltd., ..Appellant(s) Vs. CCE, C & ST, Hyderabad-I ..Respondent(s)
Appearance None for the Appellant. Sh. Arun Kumar, Deputy Commissioner (AR) for the Respondent.
Coram:
Honble Ms. Sulekha Beevi, C.S., Member (Judicial) Date of Hearing: 09.12.2016 Date of Decision: 09.12.2016 FINAL ORDER No._______________________ [Order per: Sulekha Beevi, C.S.]
1. The above appeal came for hearing as per the published list. None appeared for the appellant. The appeal was earlier posted on 14.03.2016, 21.07.2016 and also on 21.10.2016. On all these dates there was no appearance on behalf of appellant. On 21.10.2016 there was a written request filed seeking for adjournment. The Tribunal adjourned the matter to this date as last chance. Today there is neither any representation nor request for adjournment. It is inferred that the appellant is not interested in prosecuting the appeal. The appeal is dismissed for non-prosecution.
(Order pronounced & dictated in open court) (SULEKHA BEEVI C.S.) MEMBER (JUDICIAL) Jaya.
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