Custom, Excise & Service Tax Tribunal
Crown Shipping Agency vs Commissioner Of Customs (Ep), Mumbai on 22 May, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL Nos. C/110, 111/06-Mum (Arising out of Order-in-Original CAO No.109/2005/CAC/NRN dated 31.10.2005 passed by Commissioner of Customs (EP), Mumbai) For approval and signature: Honble Mr. S.S. Kang, Vice President ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Crown Shipping Agency Appellant Mohd. Iqbaal Quraishe Vs. Commissioner of Customs (EP), Mumbai Respondent Appearance:
None for appellant Shri M.S. Reddy, Deputy Commissioner (AR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President Date of Hearing: 22.5.2014 Date of Decision: 22.5.2014 ORDER NO When the case was called, none appeared on behalf of the appellants. The appeals were listed three times and none appeared on behalf of the appellants in spite of notices. The notice was issued at the address given in the appeal memo. As none appeared nor any request for adjournment is made, the appeals are dismissed for non-prosecution. (Dictated in Court) (S.S. Kang) Vice President tvu 1 2