Custom, Excise & Service Tax Tribunal
Commissioner, Central Excise & Service ... vs M/S Sanjay Twisters on 7 May, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/198/2007-DB [Arising out of OIO-09-KRB-MP-2006, dt.27.03.2006, passed by Commissioner of Central Excise & Service Tax, Surat-II] Commissioner, Central Excise & Service Tax, Surat-II Appellant Vs M/s Sanjay Twisters Respondent
Represented by:
For Appellant: Shri K. Sivakumar, Authorised Representative For Respondent: None CORAM:
HONBLE MR. P.K. DAS, MEMBER (JUDICIAL) HONBLE MR. H.K. THAKUR, MEMBER (TECHNICAL) Date of Hearing/Decision:07.05.2015 Order No. I /233/2015 dt.07.05.2015 Per: P.K. Das
1. None appears on behalf of the Respondents. The notice of hearing is returned with the Postal remarks left.
2. Revenue has filed this appeal and therefore, the learned Authorised Representative is directed to serve the hearing notice to the Respondent through their Commissionerate. Registry is directed to serve a copy of hearing notice to the learned Authorised Representative for serving to the Respondent. The matter adjourned to 10.06.2015.
(Dictated & Pronounced in Court) (H.K. Thakur) (P.K. Das) Member (Technical) Member (Judicial) cbb 2