Custom, Excise & Service Tax Tribunal
Fairdeal Enterprises Pvt.Ltd, vs Coms,Cus(Prev)W.B.Kol on 5 July, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.C/457/2009
(Arising out of Circular No.06/Cus/WB/2009 dated 04.08.2009 issued under
C.No.VIII (13)17/Cus/Prev/WB/94/Pt-1 signed by Commissioner of Customs (Prev.),
West Bengal, Kolkata on 03.09.2009, conveyed by Assistant Commissioner of
Customs (Tech.), CC(P), West Bengal, Kolkata On 04.09.2009 under C.No.VIII
(13)17/Cus/Prev/WB/94/Pt-1/16873-P dated 07.09.2009)
M/s. Fairdeal Enterprise (P) Ltd. Applicant (s)/Appellant (s)
Vs.
Commissioner of Customs (Prev.), West Bengal, Kolkata Respondent (s)
Appearance:
None for the Appellant (s)
Shri S.Guha, AC(AR) for the Respondent (s)
CORAM:
Hon'ble SHRI P.K.CHOUDHARY, Member (Judicial)
Hon'ble SHRI Bijay Kumar, Member (Technical)
Date of Hearing/Decision:- 05.07.2018
ORDER NO.FO/76397/2018
Per Coram,
When the matter was called for hearing, none appeared on behalf of the
appellant despite notice, nor has any application for adjournment been received.
Shri S.Guha, AC(AR) appeared for the Revenue.
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 appeal is dismissed for default with liberty to come
again for recalling this order subject to satisfying the reason for the default, but
within the prescribed time.
(Dictated and pronounced in the Open Court)
S/d. S/d.
(Bijay Kumar) (P.K.Choudhary)
Member (Technical) Member (Judicial)
2
Appeal No.ST/35/2008
.
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