Custom, Excise & Service Tax Tribunal
M/S. C.G. Ispat (P) Ltd vs Cce, Raipur on 7 July, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO. 2, R.K. PURAM, NEW DELHI COURT III E/COD APPLICATION NO. 96 OF 2009-SM IN & CENTRAL EXCISE APPEAL NO. 1241 OF 2009-SM [Arising out of Order-in-Appeal No. 86/RPR-I/2008 dated 6.8.2008 passed by the Commissioner (Appeals-I), Customs & Central Excise, Raipur] For approval and signature: Honble Mr. P.K. Das, Member (Judicial) 1. Whether Press Reporters may be allowed to see the order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the 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? 4. Whether order is to be circulated to the Departmental authorities? M/s. C.G. Ispat (P) Ltd., Appellants Vs. CCE, Raipur Respondent
Appearance:
None for the appellants; Shri S.K. Bhaskar, D.R. for the Revenue Coram:
Honble Mr. P.K. Das, Member (Judicial), Date of hearing/decision: 6th July, 2009 FINAL ORDER NO._________________ dated __________ Per P.K. Das:
Applicants filed this application for condonation of delay of 72 days in filing the appeal.
2. None appeared on behalf of the applicants/appellants despite notice. It appears that the appellants are not interest to pursue the matter. Accordingly, COD application along with appeal is dismissed for non-prosecution. (Dictated & pronounced in the Open Court.) (P.K. DAS) MEMBER (JUDICIAL) RK