Chattisgarh High Court
Commissioner, Central Excise, Customs ... vs M/S Jindal Steel And Power Ltd. 7 ... on 16 January, 2018
Author: Ram Prasanna Sharma
Bench: Ram Prasanna Sharma
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Tax Case No.130 of 2016
• Commissioner, Central Excise, Customs And Service Tax
Bilaspur, At Central Excise Bhawan, Tikrapara, Dhamtari Road,
Raipur, Chhattisgarh, Chhattisgarh
---- Appellant
Versus
• M/s Jindal Steel And Power Ltd. Post Box No.16, Kharsia Road,
P.O. And District Raigarh, 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