Custom, Excise & Service Tax Tribunal
M/S Vikram Cement (P) Ltd vs C.C.E., Kanpur on 15 June, 2010
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-III Date of hearing/decision:15.6.2010 Central Excise Appeal No.3829 of 2006, 21, 22 of 2007-SM Arising out of the order in appeal No.423, 424 & 425-CE/APPL/KNP/06 dated 30.3.2006 passed by the Commissioner (Appeals), Central Excise, Kanpur. For Approval and Signature: Honble Shri M. Veeraiyan, Technical Member 1 Whether Press Reporter 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 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? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes 1. M/s Vikram Cement (P) Ltd. Appellants 2. Sunil Kumar Gupta, Authorised signatory 3. Anil Kumar Gupta, Director Vs. C.C.E., Kanpur Respondent
Appearance:
None for the appellants Shri I. Baig, Authorized Departmental Representative (SDR) for the Revenue Coram: Honble Shri M. Veeraiyan, Technical Member Oral Order No.____________________ Per M. Veeraiyan:
None appears for the appellants in spite of notice. On earlier occasions also, the appeals were adjourned on a few occasions and on some occasions at the request of the appellants. In view of the above, it appears that the appellants are not serious in pursuing the appellate remedy.
2. In view of the above, the appeals are dismissed for non-prosecution.
(M. Veeraiyan) Technical Member scd/ 2