Custom, Excise & Service Tax Tribunal
Softcrylic Technology Solution India ... vs Commissioner Of Gst&Amp;Cce(Chennai ... on 28 January, 2020
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. I
Service Tax Appeal No. 40064 of 2019
(Arising out of Order-in-Appeal No. 544/2018 (CTA-I) dated 10.10.2018 passed by the
Commissioner of G.S.T. & Central Excise (Appeals-I), 26/1, Mahatma Gandhi Marg,
Nungambakkam, Chennai - 600 034)
M/s. Softcrylic Technology Solutions India (P) Ltd. : Appellant
Prestige Polygon, 471, Anna Salai,
Teynampet, Chennai - 600 018
VERSUS
The Commissioner of G.S.T. and Central Excise, : Respondent
Chennai North Commissionerate, 26/1, Mahatma Gandhi Marg, Nungambakkam, Chennai - 600 034.
APPEARANCE:
None for the Appellant Shri. M. Jagan Babu, Authorized Representative (A.R.) for the Respondent CORAM:
HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL) FINAL ORDER NO. 40017 / 2020 DATE OF HEARING: 28.01.2020 DATE OF DECISION: 28.01.2020 None present for the assessee-appellant.
2. From the file, it is noticed that the Registry has not placed on record the acknowledgement for having served the notice on the assessee.
3. However, it is noticed from the order-sheet notings that the appellant has remained unrepresented on all the previous dates of hearing. On the last occasion, the matter was adjourned giving a final opportunity with a direction to the Registry to issue notice, but still there is 2 no representation for the assessee. Hence, it appears that the assessee is neither interested nor serious in pursuing the appeal. It is the settled position of law that vigilantibus et non dormientibus jura subveniunt.
4. Accordingly, the appeal stands dismissed for non- prosecution.
(Dictated and pronounced in open court) Sd/-
(P. DINESHA) MEMBER (JUDICIAL) Sdd