Custom, Excise & Service Tax Tribunal
M/S. Sunrise Food Products vs Commissioner Of Central Excise on 4 January, 2017
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. I
Excise Appeal No. 235 of 2010
[ Arising out of Order-in-Original No. 9-10/2009 dated 22.5.2009 passed by the Commissioner of Central Excise , Delhi I ]
M/s. Sunrise Food Products Appellant
Vs.
Commissioner of Central Excise Respondent
New Delhi Appearance:
None for the Appellants Shri R K Manjhi, DR for the Respondent CORAM:
Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K Arya, Member (Technical) Date of Hearing/ Decision: 04.01.2017 FINAL ORDER NO. 50060/2017 Per: Justice (Dr.) Satish Chandra:
Inspite of notices being served from time to time, even through departmental channel, neither anybody appeared on behalf of the appellant-assessee nor any adjournment application has been filed. It shows that appellant-assessee is not interested to pursue the 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 above, appeal is dismissed for default.
( Ashok K Arya ) (Justice (Dr.) Satish Chandra) Member (Technical) President ss E/235/2010 2 1