Custom, Excise & Service Tax Tribunal
M/S.Rex(U&A) Remedies Pvt. Ltd vs Cce, Delhi-I on 20 October, 2016
IN THE CUSPTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, NEW DELHI, PRINCIPAL BENCH NEW DELHI
Date of Hearing/Decision:20.10.2016
Excise Appeal No.3029/2009
[Arising out of Order-in-Appeal No.146/CE/DLH/2009 dated 27.08.2009 passed by the Commissioner (Appeals), Central Excise, New Delhi]
Shamshad Ahmed, Director of
M/s.Rex(U&A) Remedies Pvt. Ltd. Appellant
Vs.
CCE, Delhi-I Respondent
Appearance:
Rep. by none for the appellant.
Rep. by Shri G.R. Singh, DR for the respondent. Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. B. Ravichandran, Member (Technical) Final Order No.54383/2016 Per Justice Dr. Satish Chandra None appeared on behalf of the appellants nor any application for adjournment is on record.
2. Heard Shri G.R. Singh, DR for the respondent/Revenue.
3. It seems that the assessee is not interested in pursuing his appeal.
2. It may mention that as per the maxim VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
3. In view of the above, the appeal is dismissed for default.
[Order dictated & pronounced in open court] ( Justice Dr. Satish Chandra) President ( B. Ravichandran ) Member (Technical) Ckp.