Custom, Excise & Service Tax Tribunal
M/S Goyal Synthetics Pvt.Ltd vs Cce Surat Ii on 31 December, 2014
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/179-180/2009-SM [Arising out of: OIA No.KS/184-189/SRT-II/2008, dt.30.12.2008, passed by: Commissioner of Central Excise & Customs (Appeals), Surat] 1. M/s Goyal Synthetics Pvt.Ltd., 2. Shri Parmesh R. Goyal Appellant Vs CCE Surat II Respondent
Represented by:
For Assessee: None For Revenue: Shri S.K. Shukla, A.R. For approval and signature:
Mr. P.K. Das, Honble 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:
MR. P.K. DAS, HONBLE MEMBER (JUDICIAL) Date of Hearing/Decision:31.12.2014 Order No.A/ 12353-12354/2014, dt.31.12.2014 Per: P.K. Das
1. These appeals are arising out of a common order and therefore both are taken up for disposal together.
2. None appears on behalf of the appellants.
3. On perusal of the records, I find that the notices of hearing were returned back with the Postal Authoritys remark Company is closed. It appears that the appellant has not informed their new address to the Registry of the Tribunal. It seems that the appellants are not interested to proceed in the appeal. So, both the appeals are dismissed for non-prosecution.
(Dictated & Pronounced in Court) (P.K. Das) Member (Judicial) cbb 2