Custom, Excise & Service Tax Tribunal
M/S. Balaji Agencies Pvt. Ltd vs Commissioner Of Customs & Central ... on 16 August, 2013
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. Appeal No. ST/249/2006-Mum. (Arising out of Order-in-Original No. Goa/Cex/SNS/70/2003 dt. 28.6.2006 passed by the Commissioner of Customs & Central Excise, Goa. ) For approval and signature: Honble Mr. S.S. Kang, Vice President Honble Mr. P.K.Jain, Member (Technical) ============================================================
1. Whether Press Reporters may be allowed to see :
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 :
of the Order?
4. Whether Order is to be circulated to the Departmental :
authorities?
============================================================= M/s. Balaji Agencies Pvt. Ltd. :
Appellant VS Commissioner of Customs & Central Excise, Goa. :
Respondent Appearance None for Appellant Shri S. Dewalwar, Additional Commissioner (A.R) for respondent CORAM:
Mr. S.S. Kang, Vice President Mr. P.K. Jain, Member (Technical) Date of hearing : 16/08/2013 Date of decision : 16/08/2013 ORDER NO.
Per : S.S. Kang When the case was called, none appeared on behalf of the appellant in spite of notice. The notice has been issued to the address given in the appeal memo. On the last date of hearing also, the appellant was unrepresented. In these circumstances, as none appeared for the appellant nor any adjournment request is made, therefore the appeal is dismissed for non-prosecution.
(Dictated in court) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President Sm ??
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