Custom, Excise & Service Tax Tribunal
Malco Impex vs Nhava Sheva-Port Import on 30 October, 2023
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
WEST ZONAL BENCH
Customs Appeal No. 87836 of 2013
(Arising out of Order-in-Appeal No. 206(AC/Import Noting)/2009
(JNCH dated 21.05.2009 passed by the Commissioner of Central
Excise (Appeals), Mumbai)
M/s. Malco Impex .....Appellant
320/47 MHB Colony, Sarvodaya Nagar
Jogeshwari (E), Mumbai
Vs.
Commissioner of Customs (Import), Nhava .....Respondent
Sheva JNCH, Post Uran, District Raigad With Customs Appeal No. 89406 of 2013 (Arising out of Order-in-Appeal No. 362(Adj-Import) 2013/JNCH /IMP- 284 dated 22.04.2013 passed by the Commissioner of Customs (Appeals), Mumbai II) Shri Siddiqui Mohd Ali Abdul Rahim .....Appellant 1/7, Bharat Manzil, Room no. 10, Old Bangalipuri Street, Mumbai Vs. Commissioner of Customs (Import), Nhava .....Respondent Sheva JNCH, Post Uran, District Raigad -2- C/87836 & 89406/2013 APPEARANCE:
None for the appellants Shri S.K. Hatangadi, AC (AR) for the respondent CORAM: Hon'ble Mr C J Mathew, Member (Technical) Hon'ble Mr Ajay Sharma, Member (Judicial) FINAL ORDER No: A/87078-87079/2023 DATE OF HEARING: 30-10-2023 DATE OF DECISION : 30-10-2023 Per: Coram None for appellants. It is seen from the records that appellants have not been represented on the last several occasions of listing for disposal and despite several adjournments having been granted.
2. It would appear that appellants are no longer interested in pursuing the appeals. Accordingly, the appeals are dismissed in default for non-prosecution.
(Dictated and pronounced in open Court) (Ajay Sharma) (C J Mathew) Member (Judicial) Member (Technical) //SR