Custom, Excise & Service Tax Tribunal
M/S.Shakti Enterprises vs Cc, Icd, Tkd, New Delhi on 26 August, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
DIVISION BENCH
Court No.2
Appeal No.C/568/2010
(Arising out of OIO No.45/2010 dated 15.9.2010 passed by the CC, ICD, TKD, New Delhi)
M/s.Shakti Enterprises Appellant
Vs.
CC, ICD, TKD, New Delhi Respondent
Present for the Appellant: None Present for the Respondent: Ms.Ranjana Jha, JCDR Date of hearing/Decision: 26.08.2014 Coram: Honble Mr.D.N.Panda, Judicial Member Honble Mr.Manmohan Singh, Technical Member FINAL ORDER NO.53337/2014 PER: D.N.PANDA None appeared for the appellant. It appears that the appellant is not keen to pursue the appeal further. That is dismissed for non prosecution.
(Dictated & pronounced in the open court) (MANMOHAN SINGH) (D.N.PANDA) TECHNICAL MEMEBR JUDICIAL MEMBER mk 5 4 Appeal No.C/322/09