Custom, Excise & Service Tax Tribunal
M/S Vijai Electricals Ltd vs Commissioner Of Central Excise, ... on 14 July, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH
BANGALORE
Appeal(s) Involved:
E/444/2010-DB
[Arising out of Order-in-Original No. 19/2009 dated 03/12/2009 passed by the Commissioner of Customs & Central Excise, Hyderabad-I]
For approval and signature:
HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER
HON'BLE SHRI ASHOK KUMAR ARYA, 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?
No
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 Their Lordships wish to see the fair copy of the Order? Seen
4 Whether Order is to be circulated to the Departmental authorities? Yes
M/s VIJAI ELECTRICALS LTD
6-3-648/1 & 2 OPP.RAJ BHAWAN ROAD, SOMAJIGUDA, HYDERABAD Appellant(s)
Versus
Commissioner of Central Excise, Customs and Service Tax HYDERABAD-I
KENDRIYA SHULK BHAVAN,
L.B STADIUM ROAD, BASHEERBAGH,
HYDERABAD - 500004. Respondent(s)
Appearance:
None For the Appellant Mr. N. Jagdish, A.R. For the Respondent Date of Hearing: 14/07/2015 Date of Decision: 14/07/2015 CORAM:
HON'BLE SMT. ARCHANA WADHWA, JUDICIAL MEMBER HON'BLE SHRI ASHOK KUMAR ARYA, TECHNICAL MEMBER Final Order No. 21567 / 2015 PER ARCHANA WADHWA On matter being called, neither anybody appeared nor is there any adjournment request in spite of notice of hearing was issued well in advance. We also note that the matter has been coming up repeatedly for hearing. From the above, it appears that the appellant is not interested in pursuing their appeal. Accordingly, we dismiss the appeal for non-prosecution with liberty to the appellant to pray for recalling of the order on sufficient cause being shown for the non-appearance. (Pronounced in open court) (ASHOK KUMAR ARYA) TECHNICAL MEMBER (ARCHANA WADHWA) JUDICIAL MEMBER /vc/