Custom, Excise & Service Tax Tribunal
Benny Petrochem Industries Ltd vs Commissioner Of Central Excise, Thane ... on 27 February, 2008
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I Appeal No. E/2752/01 (Arising out Order-in-Appeal No. PKA/106/M-III/2001 dated 18.7.2001 passed by the Commissioner of Central Excise (Appeals), Mumbai) For approval and signature: Honble Mr. Justice S.N. Jha, President Honble Mr.K.K.Agarwal, 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?
Benny Petrochem Industries Ltd. Appellant Vs. Commissioner of Central Excise, Thane II Respondent Appearance:
None for the appellant Shri C. Pramod Kumar, JDR for the respondent CORAM:
Honble Mr. Justice S.N. Jha, President Honble Mr.K.K.Agarwal, Member (Technical) Date of hearing : 27.2.2008 Date of decision : 27.2.2008 O R D E R No:..
Per: Honble Mr. Justice S.N. Jha, President Notice could not be served on the appellant-assessee in spite of several attempts. As per the endorsement of the Postal Department on the envelope, the company of the appellant is closed. It appears that the appellant is not interested in pursuing this matter. The appeal is dismissed for non-prosecution. (Dictated in Court) K.K.Agarwal Justice S.N. Jha Member (Technical) President sr