Custom, Excise & Service Tax Tribunal
Modipon Ltd vs C.C.E., Ghaziabad on 17 June, 2010
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-III Date of hearing/decision:17.6.2010 Service Tax Appeal No.856 of 2009-SM Arising out of the order in appeal No.193-CE/GZB/2009 dated 31.7.09 passed by the Commissioner (Appeals), Customs , Central Excise & Service Tax, Meerut I For Approval and Signature: Honble Shri M. Veeraiyan, Technical Member 1 Whether Press Reporter 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 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? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes Modipon Ltd. Appellant Vs. C.C.E., Ghaziabad Respondent
Appearance:
None for the appellants Shri I. Baig, Authorized Departmental Representative (SDR) for the Revenue Coram: Honble Shri M. Veeraiyan, Technical Member Oral Order No.____________________ Per M. Veeraiyan:
On 22.4.2010, the matter was adjourned specifically to 17.6.2010 on appellants request. None appears for the appellant today. There is no adjournment request on record. It is apparent that the appellant is not serious in pursuing the appeal.
2. In view of the above, the appeal is dismissed for non-prosecution.
(M. Veeraiyan) Technical Member scd/ 2