Custom, Excise & Service Tax Tribunal
Franco Italian Company P. Ltd vs Commissioner Of Central Excise, Mumbai ... on 27 February, 2008
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I Appeal No. E/2984/01 (Arising out Order-in-Appeal No. ZBN/395/M-V/2001 dated 11.7.2001 passed by the Commissioner of Central Excise (Appeals), Mumbai V) For approval and signature: Honble Mr. Justice S.N. Jha, President Honble Mr.K.K.Agarwal, Member (Technical) ====================================================
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 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 the Order?
4. Whether Order is to be circulated to the Departmental authorities?
Franco Italian Company P. Ltd. Appellant Vs. Commissioner of Central Excise, Mumbai V Respondent Appearance:
None for the appellant Shri Y.D. Banga, SDR for the respondent CORAM:
Honble Mr. Justice S.N. Jha, President Honble Mr.K.K.Agarwal, Member (Technical) Date of hearing : 27.2.2008 Date of decision : 27.2.2008 O R D E R No:..
Per: Honble Mr. Justice S.N. Jha, President The appellant is not represented. The appeal is pending since 2001. Notice could not be served and the envelope containing the notice has been returned with the remark left. The appellant has also not filed copy of the order in original. It seems the appellant is not interested in pursuing the appeal. Hence the appeal is dismissed for non-prosecution. (Dictated in Court) K.K.Agarwal Justice S.N. Jha Member (Technical) President sr