Custom, Excise & Service Tax Tribunal
Sti Sanoh India (P) Limited vs Cce, Delhi-Iii on 11 December, 2017
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
SCO 147-148, SECTOR 17-C, CHANDIGARH-160017
SINGLE MEMBER BENCH
Court-II
Appeal No. E/60634/2017
[Arising out of O-I-A No. 557-58/CE/APPEAL-II/DELHI/2016 dt. 31.03.2017 passed by the CCE, Appeals-II, Delhi]
Date of hearing/Decision: 11.12.2017
STI Sanoh India (P) Limited Appellant
Vs.
CCE, Delhi-III Respondent
Present for the Appellant: None Present for the Respondent: Shri A.K. Saini, A.R. Coram: Honble Mr.Devender Singh, Member (Technical) FINAL ORDER NO. 62126/2017 PER: DEVENDER SINGH Despite notice, there is none for the appellant and there is no adjournment request on record. At the time of previous hearing on 03.11.2017 also, the appellant were not represented. From the above, it appears that the appellant are not interested in prosecuting their appeal. Accordingly, the appeal is dismissed for non-prosecution with the liberty to the appellant to apply for restoration of their appeal by showing sufficient reasons within 30 days of receipt of this order. (Dictated and pronounced in the open court) (DEVENDER SINGH) MEMBER (TECHNICAL) RAS 1