Custom, Excise & Service Tax Tribunal
Bellary Steels & Alloys Ltd vs Commissioner Of Central Excise, ... on 30 September, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: E/191/2005-DB [Arising out of Order-in-Original No. 22/2004 dated 01/12/2004 passed by the Commissioner of Central Excise & Customs, Belgaum] For approval and signature: HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER 1 Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? Yes 3 Whether Their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes Bellary Steels & Alloys Ltd. Integrated Steel Plant, Amrapur Village, Ananthapur Road, Bellary Appellant(s) Versus Commissioner of Central Excise, Customs And Service Tax Belgaum No. 71, Club Road, Central Excise Building, Belgaum 590 001 Karnataka Respondent(s)
Appearance:
None For the Appellant Shri J. Harish, AR For the Respondent Date of Hearing: 30/09/2016 Date of Decision: 30/09/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER Final Order No. 20870 / 2016 Per: S.S GARG On matter being called neither anybody appeared nor there any adjournment request in spite of notice has been sent to them well in advance. We also note that the matter has been coming up on record repeatedly and was being adjourned in the interest of justice. In our view the appellant is not interested in pursuing the appeal. As the appeal is almost 10 years old, we find no reasons to keep it on record. Accordingly the same is dismissed for non-prosecution. (Order pronounced in open court) (ASHOK K. ARYA) JUDICIAL MEMBER (S.S GARG) JUDICIAL MEMBER iss