Custom, Excise & Service Tax Tribunal
Shree Nidhi Marketing Pvt. Ltd. vs C.C.E. Indore on 8 December, 2018
1
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
Service Tax Appeal No. 725 of 2009
(Arising out of Order No. IND-I-144-2009 dated 27.07.2009 passed by the Commissioner of Customs,
Central Excise & Service Tax (Appeals), Indore)
DATE OF HEARING : 08.12.2017
DATE OF DECISION : 08.12.2017
M/s Shree Nidhi Marketing Pvt. Ltd. ..... Appellants
(Rep by NONE)
VERSUS
CCE, Indore ..... Respondent
(Rep. by Ms. Neha Garg, DR) CORAM : HON'BLE MR. JUSTICE (DR.) SATISH CHANDRA, PRESIDENT HON'BLE MR. B. RAVICHANDRAN, MEMBER (TECHNICAL) FINAL ORDER NO. 58435/2017 PER JUSTICE (Dr.) SATISH CHANDRA :
List revised. In spite of notice, neither anybody appeared for the Appellant nor there is any adjournment application on record. Ms. Neha Garg, learned DR, is present for the Revenue. From the record, it appears that the notice was served in the month of November. Hence, it appears that the assessee-Appellants are not interested to pursue the matter.2
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.
(Dictated & pronounced in the open court) (JUSTICE DR. SATISH CHANDRA) PRESIDENT (B. RAVICHANDRAN) MEMBER (TECHNICAL) Golay