Custom, Excise & Service Tax Tribunal
M/S D. M. International vs Commr. Of Customs, Kolkata on 21 May, 2009
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, EAST REGIONAL BENCH : KOLKATA
Cus. Appeal Nos.107,108/05
Arising out of Order in Appeal Nos.Kol/Cus/CKP/109 & 110/2005 dated 25.5.2005 passed by Commr. of Customs, Kolkata.
For approval and signature:
SHRI S. S. KANG, HON'BLE VICE PRESIDENT
DR. CHITTARANJAN SATAPATHY, HON'BLE TECHNICAL MEMBER
1. Whether Press Reporters 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 the
CESTAT (Procedure) Rules, 1982 for publication
in any authoritative report or not? :
3. Whether His Lordship wishes to see the fair copy
of the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
M/s D. M. International
...APPELLANT(S)
VERSUS
Commr. of Customs, Kolkata
RESPONDENT (S)
APPEARANCE None for the Appellant (s) Shri A. K. Sharma, JDR for the Department CORAM:
SHRI S. S. KANG, HON'BLE VICE PRESIDENT DR. CHITTARANJAN SATAPATHY, HON'BLE TECHNICAL MEMBER Date of hearing & decision : 21. 05. 2009 ORDER NO......................................................................................... Per S. S. Kang :
When the case was called, none appeared on behalf of the appellants in spite of notice, nor any request for adjournment. Hence, both the appeals are dismissed for non-prosecution. (Dictated and pronounced in the open Court) Sd/ Sd/ ( DR. CHITTARANJAN SATAPATHY ) ( S. S. KANG ) TECHNICAL MEMBER VICE PRESIDENT mm 2 Cus.Appeal Nos.107,108/05