Custom, Excise & Service Tax Tribunal
M/S. Hero Motors Ltd vs C.C.E. Gaziabad (U.P) on 28 November, 2013
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. III
Date of Hearing/decision: 28.11.2013
Appeal No. E/3126/2005 EX[DB]
[Arising out of Order-in-appel No 98-CE/GZB/2005,dt. 29.07.2005, passed by Commissioner (Appeals) Customs & Central Excise- Meerut-I]
For approval and signature:
Honble Ms. Archana Wadhwa, Judicial Member
Honble Mr. Rakesh Kumar, 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?
M/s. Hero Motors Ltd. Appellants
Vs.
C.C.E. Gaziabad (U.P) Respondent
Appearance:
None - for the Appellants Sh. R.K.Mathur, D.R. - for the Respondent CORAM:
Hon'ble Ms. Archana Wadhwa, Member (Judicial) Hon'ble Sh. Rakesh Kumar Member (Technical) FINAL ORDER NO:- FO/58439/2013 Per Archana Wadhwa:-
On the matter being called today, neither anybody appear nor is their any adjournment request, inspite of the notice of hearing having been sent to the appellant well in advance. We also note that the appellant was un-represented on previous dates of hearing, when the matter was being adjourned in the interest of justice.
2. In view of the above, we note that the appellant is not interested in pursuing the appeal, which is almost eight years old and cannot be kept on record. The same is accordingly dismissed for non-prosecution.
(Order dictated in the open court)
(Archana Wadhwa) Member (Judicial)
(Rakesh Kumar) Member(Technical)
S.Kaur
1