Custom, Excise & Service Tax Tribunal
M/S Riba Textile Ltd vs Cce&St, Rohtak on 7 March, 2018
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHANDIGARH
COURT NO. 1
Excise Appeal No. 1749 of 2010
(Arising out of Order-in-Appeal No. 35/MA/RTK/2010 dated 21.01.2010 passed by the Commissioner (Appeals), Central Excise, Delhi)
DATE OF HEARING : 07.03.2018
DATE OF DECISION : 07.03.2018
M/s Riba Textile Ltd. . Appellants
(Rep by NONE)
VERSUS
CCE&ST, Rohtak . Respondent
(Rep. by Sh. G.M. Sharma, DR) CORAM : HONBLE MR. JUSTICE (DR.) SATISH CHANDRA, PRESIDENT HONBLE MR. B. RAVICHANDRAN, MEMBER (TECHNICAL) FINAL ORDER NO.___60927/2018___________________________ PER JUSTICE (Dr.) SATISH CHANDRA :
List revised. None is present for the assessee-Appellants nor there is any adjournment application on record. Shri G.M. Sharma, learned DR, is present for the Revenue. From the record it appears that, in spite of notice there is no representation on behalf of assessee-Appellants. When it is so, then it appears that they are not serious in pursing their appeal.
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.
(Dictated & pronounced in the open court) (B. RAVICHANDRAN) MEMBER (TECHNICAL) (JUSTICE Dr. SATISH CHANDRA) PRESIDENT Golay