Custom, Excise & Service Tax Tribunal
Tapan Saha, M/S.Kanan International, ... vs C.C.[Prev] - Shillong on 15 June, 2018
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL,
EAST REGIONAL BENCH : KOLKATA
Appeals No. C/137/2009
Arising out o Order-in-Original No. CCP/NER/04/2008 dated
31.12.2008 passed by the Commissioner of Customs (Prev.), NER,
Shillong.
Shri Tapan Saha,
...APPELLANT(S)
VERSUS
Commissioner of Customs (Prev.), NER, Shillong.
...RESPONDENT (S)
APPEARANCE None for the Appellant (s) Shri S. N. Mitra, A.C. (AR) for the Respondent (s) CORAM:
HON'BLE SHRI P.K.CHOUDHARY, MEMBER (JUDICIAL) HON'BLE SHRI BIJAY KUMAR, MEMBER (TECHNICAL) DATE OF HEARING & DECISION: 15.06.2018 ORDER NO...FO/A/76263/2018 Per CORAM :
When the matter was called for hearing, none appeared on behalf of the appellant despite notice, nor has any application for adjournment been received. Notice of hearing has also not been received back "undelivered". Shri S. N. Mitra, Ld. A.C. (AR) appeared for the Revenue.2 Appeal No.C/137/2009
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 the above, the appeal is dismissed for non- prosecution with liberty to come again for recalling this order subject to satisfying the reason for the default, but within the prescribed time.
(Dictated and pronounced in the court) (Bijay Kumar) (P. K. Choudhary) Member (Technical) Member (Judicial) T.K.