Custom, Excise & Service Tax Tribunal
M/S Kemtech International Pvt. Ltd vs Cc(I&G), New Delhi on 1 November, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No.2, R. K. Puram, New Delhi, Court No. 1 Date of hearing/decision: 01.11.2016 Customs Appeal Nos. 53255, 53849-53850 of 2014 (Arising out of order- in- original No. 58/NLB/Commr./I&G/2013 dated 29.11.2013 passed by the Commissioner (I&G) New Delhi). M/s Kemtech International Pvt. Ltd. Appellant Anurag Mahajan, Director Y. R. Mahajan, Director Vs. CC(I&G), New Delhi Respondent
Appearance:
None for the appellant Ms. Suchitra Sharma, AR for the Respondent Coram:
Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya, Member (Technical) F. O. Nos. 54672 54674/ 2016 Per: Justice (Dr.) Satish Chandra:
Neither anybody appeared on behalf of the appellant nor any adjournment application is filed. Shri S. K. Poddar ld. AR appeared for the respondent- Revenue.
2. It may be mentioned 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 above, appeals are dismissed for default.
(Dictated and pronounced in the open Court).
(Justice (Dr.) Satish Chandra) President (Ashok K. Arya) Member (Technical) Pant