Custom, Excise & Service Tax Tribunal
M/S Global Energy Food Industries vs Commissioner Of C.Ex. & S.Tax on 20 December, 2016
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/820/2012-SM [Arising out of OIA No.207/2012(Ahd-II)/CE/AK/Commr(A)/Ahd, dt.24.08.2012, passed by Commissioner (Appeals), C.Ex. & S.Tax, Ahmedabad] M/s Global Energy Food Industries Appellant Vs Commissioner of C.Ex. & S.Tax, Ahmedabad-II Respondent
Represented by:
For Appellant: None For Respondent: Shri N. Satwani, A.R. For approval and signature:
Honble Dr. D.M. Misra, Member (Judicial)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should 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 Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE DR. D.M. MISRA, MEMBER (JUDICIAL) Date of Hearing/Decision:20.12.2016 Order No.A/11832 / 2016, dt.20.12.2016 Per: Dr. D.M. Misra This appeal has been filed against OIA No.207/2012(Ahd-II)/CE/AK/Commr(A)/Ahd, dt.24.08.2012, passed by Commissioner (Appeals), C.Ex. & S.Tax, Ahmedabad.
2. None present for the Appellant despite notice. On earlier occasions also i.e on 30.08.2016 and 04.11.2016, none appeared for the appellants and the matter was adjourned in the interest of justice.
3. Heard the learned Authorized Representative for the Revenue.
4. I find that the Appellants are not interested to pursue their appeal. In the result, the appeal is dismissed for non-prosecution.
(Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) Cbb 2