Custom, Excise & Service Tax Tribunal
M/S Louis Berger International Inc vs Commissioner Of Central Excise on 10 December, 2015
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad -ooOoo- Appeal No. : ST/68/2008 [ Arising out of OIO-11/COMMR/2008 dtd 31.1.2008 passed by Commissioner of Central Excise, CUSTOMS (Appeals)-AHMEDABAD-III ] M/s Louis Berger International Inc - Appellant(s) Vs Commissioner of Central Excise, CUSTOMS (Appeals)-AHMEDABAD-III - Respondent (s)
Represented by :
For Assessee : None For Revenue : Shri Sameer Chitkara, Authorised Representative For approval and signature :
Mr. P.K. Das, Hon'ble Member (Judicial) Mr. P.M. Saleem, Honble Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes CORAM :
Mr. P.K. Das, Hon'ble Member (Judicial) Mr. P.M. Saleem, Honble Member (Technical) Date of Hearing / Decision : 10-12-2015 ORDER No. A/11817 / 2015 dtd 10/12/2015 Per : Mr.P.K. Das, None appears on behalf of the appellant. There is no application for adjournment. The Ld Authorised Representative on behalf of the Revenue submits that the matter was listed on various occasions and nobody turned-up on behalf of the appellant. On perusal of the records, we find the matter was listed on 16.7.2015, 12.8.2015, 29.9.2015, 3.11.2015 and today. Nobody appeared on behalf of the appellant. It seems that the appellant is not interested to proceed in the matter. Accordingly, the appeal is dismissed for non-prosecution.
(Dictated and pronounced in the Court)
(P.M. Saleem) (P.K. Das)
Member (Technical) Member (Judicial)
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