Custom, Excise & Service Tax Tribunal
M/S. Trans Asian Shipping Services (P) ... vs Cc, Tuticorin on 16 August, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
C/301, 314/2008
(Arising out of Order-in-Appeal C. Cus. No. 14/2008 dated 06.05.2008 passed by the Commissioner of Customs (Appeals), Tuticorin)
1. M/s. Trans Asian Shipping Services (P) Ltd. : Appellants
2. M/s. SMT Logistics
Vs.
CC, Tuticorin : Respondent
Appearance None for the appellants Shri A. Cletus, ADC (AR) for the Respondent.
CORAM :
Honble Ms. Sulekha Beevi, Member (Judicial) Honble Shri Madhu Mohan Damodhar, Member (Technical) Date of Hearing/Decision: 16.08.2017 FINAL ORDER No. 41767-41768/2017 Per Bench The issue involved in the above appeals being connected they are heard together and are disposed by this common order.
2. None appeared on behalf of the appellants.
3. The above appeals had been listed for hearing on 22.05.2017 and on that date none appeared for the appellants though notice was issued. The matter was adjourned to 07.08.2017. On this day the case was further adjourned to 16.08.2017 as last chance. On earlier occasions also ie., 01.03.2017 also there was no representation on behalf of the appellants and the case was adjourned to 04.04.2017 as last chance. Inspite of repeated notices and adjournments, appellants have not turned up. Therefore it is inferred that they are not interested in prosecuting the matter and therefore both the appeals are dismissed for non-prosecution. (Operative portion of the order was pronounced in open court) (MADHU MOHAN DAMODHAR) (SULEKHA BEEVI C.S.) MEMBER (TECHNICAL) MEMBER (JUDICIAL) BB 1