Custom, Excise & Service Tax Tribunal
M/S Enercon India Ltd vs Commissioner Of Customs, Kandla on 7 May, 2015
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.C/8-9/2007-DB [Arising out of OIA-254-255/2006-KDL/CUS/COMMR-A-/AHD, dt.20.10.2006 passed by Commissioner of Customs, Kandla] M/s Enercon India Ltd. Appellant Vs Commissioner of Customs, Kandla Respondent
Represented by:
For Appellant: None For Respondent: Shri Alok Srivastava, Authorised Representative For approval and signature:
Honble Mr. P.K. Das, Member (Judicial) Honble Mr. H.K. Thakur, Member (Technical)
1. Whether Press Reporters may be allowed to see the No Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy of Seen the order?
4. Whether order is to be circulated to the Departmental Yes authorities?
CORAM:
HONBLE MR. P.K. DAS, MEMBER (JUDICIAL) HONBLE MR. H.K. THAKUR, MEMBER (TECHNICAL) Date of Hearing/Decision:07.05.2015 Order No.A/ 10529-10530/2015 dt.07.05.2015 Per: P.K. Das
1. Both the appeals are arising out of a common order and therefore, both are taken up together for disposal.
2. None appears on behalf of the Appellants. On perusal of the records, we find that the hearing notices were returned with the postal remarks left. It appears that the Appellant has not communicated their address to the Registry. It is seen that the Appellants are not interested to proceed in the matter. Accordingly, both the appeals are dismissed for non-prosecution.
(Dictated & Pronounced in Court) (H.K. Thakur) (P.K. Das) Member (Technical) Member (Judicial) cbb 2