Custom, Excise & Service Tax Tribunal
M/S. Rohini Enterprises vs Commissioner Of Central Excise, ... on 7 February, 2018
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: E/571/2007-DB [Arising out of Order-in-Original No. 26/2007 dated 24/05/2007 passed by the Commissioner of Central Excise, Bangalore.] M/s. ROHINI ENTERPRISES 19/3, 9TH MILE, HOSUR MAIN ROAD, ELECTRONICS CITY POST, BASAVAPURA VILLAGE, BANGALORE Appellant(s) Versus Commissioner of Central Excise, Customs and Service Tax BANGALORE-I POST BOX NO 5400...CR BUILDINGS, BANGALORE, - 560001 KARNATAKA Respondent(s)
Appearance:
None For the Appellant Dr. Ezhilmathi, AR For the Respondent Date of Hearing: 07/02/2018 Date of Decision: 07/02/2018 CORAM:
HON'BLE MR. JUSTICE (DR.) SATISH CHANDRA, PRESIDENT HON'BLE MR. V. PADMANABHAN, TECHNICAL MEMBER Final Order No. 20099 / 2018 Per : JUSTICE (DR.) SATISH CHANDRA In spite of notice, neither anybody appeared for the assessee-Appellants nor there is any adjournment application on record. Dr. Ezhilmathi, learned DR, is present for the Revenue. From the record, it appears that the matter was adjourned time and again at the request of the learned counsel for the assessee-Appellants. Hence, it appears that the assessee-Appellants are not interested to pursue the matter.
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 the above, the appeal is dismissed for default with liberty to come again for recalling this order subject to satisfying the reason for the default, but within the prescribed time.
(Order was pronounced and dictated in Open Court on 07/02/2018) V. PADMANABHAN TECHNICAL MEMBER JUSTICE (DR.) SATISH CHANDRA PRESIDENT rv...
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