Chattisgarh High Court
M/S Jindal Steel And Power Ltd vs Commissioner, Customs, Central Excise ... on 16 January, 2018
Author: Ram Prasanna Sharma
Bench: Ram Prasanna Sharma
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Tax Case No.137 of 2016
• M/s Jindal Steel And Power Ltd. A Company Incorporated Under
The Companies Act, 1956 Having Its Office At Kharsia Road,
Distt. Raigarh, Chhattisgarh, Thro Vice President, Finance And
Account- R.P.Agrawal, Aged 52 Years, S/o Late Shri
S.N.Agrawal
---- Appellant
Versus
• Commissioner, Customs, Central Excise And Service Tax,
Bilaspur Central Excise Building, Dhamtari Road, Tikrapara,
Raipur, Chhattisgarh 492001, Chhattisgarh
---- Respondent
For Appellant : None present For respondent : None present DB: Hon'ble Shri Justice Prashant Kumar Mishra & Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 16.01.2018.
Since none appears on behalf of the appellant to argue the case even when the case is called out in the second round, this Court is left with no other option but to dismiss the appeal for want of prosecution.
2. Accordingly, the appeal is dismissed for want of prosecution.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Ram Prasanna Sharma)
Bini