Custom, Excise & Service Tax Tribunal
M/S Mcc Pta India Corpn. Pvt. Ltd vs Commissioner Of Customs (Port), ... on 3 February, 2014
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
EAST REGIONAL BENCH : KOLKATA
Cus. Appeal No.59/07
Arising out of O/A No.Kol./Cus/CKP/50/2007 dated 07.02.07 passed by Commr. of Customs (Port), Kolkata.
For approval and signature:
DR. D. M. MISRA, HONBLE JUDICIAL MEMBER
DR. I. P. LAL, HONBLE TECHNICAL MEMBER
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 His Lordship wishes to see the fair copy
of the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
M/s MCC PTA India Corpn. Pvt. Ltd.
APPELLANT(S)
VERSUS
Commissioner of Customs (Port), Kolkata
RESPONDENT (S)
APPEARANCE None for the Appellant (s) Shri S. Chakraborty, Asstt. Commr. (A.R.) for the Department CORAM:
DR. D. M. MISRA, HONBLE JUDICIAL MEMBER DR. I. P. LAL, HONBLE TECHNICAL MEMBER DATE OF HEARING & PRONOUNCEMENT : 03. 02. 2014 ORDER NO.FO/A/75042/2014 Per Dr. D. M. Misra :
This appeal is filed against the Order-in-Appeal No. Kol./Cus/CKP/50/2007 dated 07.02.07 passed by Commr. of Customs (Port), Kolkata.
2. Heard the ld. A. R. for the Department. None present for the Appellant. We find that the present appeal has been filed in the year 2007. In spite of repeated notices to their address as mentioned in the CA-I form, the Appellant has been neither present nor represented through authorized representative before this Tribunal. It seems that the Appellants are not keen to pursue their appeal before this Forum. Consequently, the appeal is dismissed for non-prosecution.
( Dictated and pronounced in the open Court)
Sd/ Sd/
(DR. I.P.LAL) (DR. D.M.MISRA)
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
mm
2
Cus. Appeal No.59/07