Custom, Excise & Service Tax Tribunal
Thar Dry Port (Tdp) vs C.C.., Jodhpur on 22 December, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision: 22.12.2016 Customs Appeal No.50671 of 2015 Arising out of the order-in-original No.11/2014-Commissioner, Cus dated 23.12.2014 passed by the Commissioner, Customs, Jodhpur. Thar Dry Port (TDP) .. Appellant Vs. C.C.., Jodhpur Respondent
Appearance:
None for the appellant Present Shri K. Poddar, A.R. for the Respondent -Revenue Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. V. Padmanabhan, Technical Member Final Order No.56048/2016 Per Justice (Dr.) Satish Chandra:
Shri K. Poddar, ld. A.R. appeared for the respondent-Revenue. Neither anybody appeared on behalf of the appellant-assessee nor any adjournment application is filed. It shows that appellant-assessee is not interested to pursue the appeal.
2. It may be mentioned that as per maxim, VIAILATIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT, law helps those who are vigilant and not those who go to sleep.
3. In view of above, the appeal is dismissed for default.
(V. Padmanabhan) (Justice Dr. Satish Chandra)
Technical Member President
scd/