Custom, Excise & Service Tax Tribunal
M/S Ghaziabad Ship Breakers P Ltd vs Commissioner Of ... on 31 August, 2016
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad ~~~~~ Appeal No : C/11616/2015 (Arising out of OIA-JMN-CUSTM-000-APP-333-14-15 dated 16/03/2015 passed by Commissioner (Appeals) of CUSTOMS-JAMNAGAR(PREV) M/s Ghaziabad Ship Breakers P Ltd : Appellant (s) Versus Commissioner of CUSTOMS-JAMNAGAR(PREV) : Respondent (s)
Represented by:
For Appellant (s) : None For Respondent (s): Shri S. N. Gohil, Authorised Representative For approval and signature :
Mr. P. M. Saleem, Hon'ble Member (Technical)
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?
No
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 CORAM :
Mr. P. M. Saleem, Hon'ble Member (Technical) Date of Hearing / Decision : 31.08.2016 ORDER No. A/10826 / 2016 dated 31.08.2016 Per : Mr. P. M. Saleem None appears for the appellants. Learned Authorised Representative for Revenue contends that none appeared on earlier occasions also and the hearing had been adjourned, and hence the appeal should be dismissed. It appears that the appellants are not interested in pursuing their appeals further as they are not appearing when the matter is listed.
2. Appeal is dismissed for non prosecution.
(Order dictated & pronounced in the open Court) (P. M. Saleem) Member (Technical) G.Y. ??
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