Custom, Excise & Service Tax Tribunal
M/S Oswal Pape & Allied Industries vs Cce, Jallandhar on 4 May, 2017
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SCO 147-148, SECTOR 17-C, CHANDIGARH-160017 SINGLE BENCH COURT NO.1 Appeal No. E/2541-2542/2008 [Arising out of the Order-in-Original No.400-401/CE/APPL/JAL/2008 dated 26.08.2008 passed by the CCE (Appeals), Jallandhar] Date of Hearing/Decision: 04.05.2017 For Approval & signature: Honble Mr. Ashok Jindal, Member (Judicial) M/s Oswal Pape & Allied Industries Shri Ramesh Jain Appellants Vs. CCE, Jallandhar Respondent
________________________________________________ , Appearance None - for the appellant Sh. V. Gupta, AR- for the respondent CORAM: Honble Mr. Ashok Jindal, Member (Judicial) FINAL ORDER NO: 60729-60730 / 2017 Per Ashok Jindal:
These appeals are listed today for hearing. The Requested for adjournment has been received from the Ld. Counsel that the Ld. Counsel is an out of station and due to some personal difficulty and the matters be adjourned to some other date.
2. The records have been perused, I find that initially these appeals were listed on 01.11.2016, and none appeared on behalf of the appellant, again the appellant made a request on 30.12.2016 for adjournment and on the request of the appellant, the matter was adjourned on 24.02.2017, again none appeared on behalf of the appellant and the matter was final hearing on 23.03.2017 being last chance to the appellant to present their case, as several chances has been given to the appellant and these appeals pertains to the year 2008. In that circumstances, no further chance can be given to the appellant. Therefore, the appeals are dismissed for non prosecution with the liberty to the appellant, if they wish to appear, they would move an application for restoration of appeal within 30 days of the receipt of this order. The appeals are disposed of in the above terms.
(Dictated and pronounced in the open court) Ashok Jindal Member (Judicial) rt 2 E/2541-2542/2008 M/s Oswal pape & Allied Industries & Sh. Ramesh Jain Vs. CCE, Jallandhar