Custom, Excise & Service Tax Tribunal
Vandana Dyeing P.Ltd. vs Cce Mumbai - Iii on 23 August, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH - COURT NO.1
Excise Appeal No.1756 of 2011
[Arising out of Order-in-Original No.16/ANS/2011-12, dt.09.09.2011, passed by
the CCE, Mumbai-III]
M/s Vandana Dyeing Pvt. Ltd ......Appellant
Rattan Industrial Compound,
LBS Marg, Bhandup,
Mumbai 400 078
VERSUS
Commissioner of Central Excise, Mumbai-III ......Respondent
Vardaan Trade Centre, 4th Floor, Road No.16, MIDC, Wagle Industrial Estate, Thane (West) - 400 604 Appearance:
For Appellant : None For Respondent : Shri Anil Choudhary, DC (A.R.) CORAM:
HON'BLE DR. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO. A/86446 / 2019 Date of Hearing: 23.08.2019 Date of Decision: 23.08.2019 PER: Dr.D.M. MISRA None present for the Appellant. Heard the learned A.R. for the Revenue.
2. The learned A.R. submits that the matter had been listed on several occasions viz. 31.05.2019, 21.06.2019, 29.07.2019 and today i.e. 23.08.2019. On all these occasions, none present for the Vandana Dyeing-E 1756 2011 230819 2 Appellant nor any request for adjournment has been advanced. He submits that further adjournment will not yield any result.
3. We find force in the contention of the learned A.R. It seems that the Appellants are not serious in pursuing the appeal before this forum.
4. Consequently, the appeal is dismissed for non-prosecution.
(Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) (Sanjiv Srivastava) Member (Technical) Bahalkar