Custom, Excise & Service Tax Tribunal
M/S Riddhi Prints vs C.C.E. & S.T. Surat-I on 25 April, 2018
In The Customs, Excise & Service Tax Appellate Tribunal West Zonal Bench At Ahmedabad Appeal No.E/1496/2009-DB [Arising out of OIA-RKA-317-SRT-I-2009 dated 18.05.2008 passed by the C.C.E.(A) Surat-i] M/s Riddhi Prints Appellant Vs C.C.E. & S.T. Surat-i Respondent
Represented by:
For Appellant: None For Respondent: Mr. Sameer Chitkara (A.R.) CORAM:
HONBLE PRESIDENT DR. SATISH CHANDRA HONBLE MR. C.J. MATHEW, MEMBER (TECHNICAL) Date of Hearing/Decision:25.04.2018 Final Order No. A / 10741 /2018 Per: Dr. Satish Chandra List revised. In spite of notice, neither anybody appeared for the assessee-Appellants nor there is any adjournment application on record. Shri Sameer Chitkara, Ld. DR, is present for the Revenue. From the record, it appears that the matter was adjourned time and again at the request of the Ld. 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 has 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 default, but within the prescribed time. (Dictated and pronounced in the open court) (JUSTICE DR. SATISH CHANDRA) PRESIDENT (C.J. MATHEW) MEMBER (TECHNICAL) Neha 2 | Page E/1496/2009-DB