Custom, Excise & Service Tax Tribunal
Shrirang Petrochem Industries vs C.C.E.& Cus., Indore on 15 November, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision: 15.11.2016 Central Excise Appeal No.3924, 3925, 3926 of 2005 Arising out of the order-in-original No.23/COMMR/CEX/IND/2005 dated 28.2.2005 passed by the Commissioner of Central Excise & Customs, Indore. Shrirang Petrochem Industries .. Appellants Shri Naveen Chandra Patel, Partner Shri Ramakant Singh, Production In-charge Vs. C.C.E.& Cus., Indore Respondent
Appearance:
None for the appellant Present Shri Amresh Jain, A.R. for the respondent Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. B. Ashok K.Arya, Technical Member Final Order No. 54993 54995/2016 Per Justice (Dr.) Satish Chandra:
List revised. Neither anybody appeared on behalf of the appellant nor any adjournment application is filed. Shri Amresh Jain, ld. A.R. appeared for the respondent.
2. It may be mentioned that as per 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 appeals are dismissed for non-prosecution.
(Justice Dr. Satish Chandra) President ( Ashok K.Arya) Technical Member scd/