Custom, Excise & Service Tax Tribunal
Madhu Aluminium Pvt. Limited vs C.C.E. Cus. & S.Tax, Vapi on 9 January, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, O-20, NMH Compound Ahmedabad Central Excise Appeal No.933, 932 of 2011 Arising out of the order-in- original No.09/VP/VAPI/2011 dated 29.3.2011 passed by the Commissioner , Customs , Central Excise & Service, Tax, Vapi. Madhu Aluminium Pvt. Limited .. Appellants Shri Narayan Dabodia, Excise Officer Vs. C.C.E. Cus. & S.Tax, Vapi Respondent
Appearance:
None for the appellants Present Shri G.P. Thomas, A.R. for the Respondent-Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Date of hearing/decision: 9.1.2017 Final Order No.10026 10027/2017 Per Dr. D.M. Misra:
None present on behalf of the appellant. Appellant requested for adjournment. Heard Ld AR for the Revenue.
2. These appeals are filed by the Assessees against Order in original No. 09/VP/VAPI/2011 dated 29.3.2011 passed by the Commissioner of Central Excise, Customs and Service Tax, Vapi.
3. Ld. A.R. for the Revenue submitted that the relevant statements/relied upon documents in the proceeding were not filed with the appeals. In absence of relevant statements/relied upon documents, it would be difficult to analyse the evidences and consider the grounds set out in the Appeals challenging Order of lower authorities. I do not see any reason to adjourn the matter.
4. In the result, the appeals are dismissed as non-maintainable. However, the Appellants are at liberty to revive their appeals on production of the relevant statements/relied upon documents in the proceeding within a reasonable period of time as per law.
5. Appeals are dismissed.
(Dr. D.M. Misra) Member (Judicial) scd/ Appeal No.E/933, 932/2012-SM 1