Custom, Excise & Service Tax Tribunal
M/S Anu Products Limited vs Cce, Meerut-I on 9 November, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No.2, R. K. Puram, New Delhi, Court No. 1 Date of hearing/decision: 09.11.2016 Excise Appeal No. 2456 of 2007 (Arising out of order- in- appeal No. 107-CE/MRT-I/2007 dated 28.05.2007 passed by the Commissioner of Central Excise (Appeals), Meerut-I). M/s Anu Products Limited Appellant Vs. CCE, Meerut-I Respondent
Appearance:
None for the appellant Sh. Amresh Jain, AR for the Respondent Coram:
Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya, Member (Technical) F. O. No. 54881/ 2016 Per: Justice (Dr.) Satish Chandra:
List revised. Neither anybody appeared on behalf of the appellant nor any adjournment application is filed. Shri Amresh Jain, ld. AR appeared for the respondent- Revenue.
2. It may be mentioned that as per the 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, appeal is dismissed for default.
(Dictated and pronounced in the open Court).
(Justice (Dr.) Satish Chandra) President (Ashok K. Arya) Member (Technical) Pant