Custom, Excise & Service Tax Tribunal
Ms Kokuyo Camlin Limited vs C.C.E. & S.T.-Jammu & Kashmir on 8 March, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SCO 147-148, SECTOR 17-C, CHANDIGARH. COURT NO. I DATE OF HEARING/DECISION : 08/03/2018 Excise Appeal No. 2630 of 2010 Sr. No Case No Impugned Order Detail's Date of Impugned Order Passed By Appellant Respondent1
E/2630/2010-DB OIA-12--CE-SRC-COMMR-J&K-2010 21/05/2010 Commissioner of Central Excise-JAMMU & KASHMIR Ms Kokuyo Camlin Limited C.C.E. & S.T.-Jammu & Kashmir Appearance None for the appellant.
Shri Tarun Kumar, Authorized Representative (DR) for the Respondent. CORAM: Honble Shri Justice Dr. Satish Chandra, President Honble Shri B. Ravichandran, Member (Technical) Final Order No. 60945/2018 Dated : 08/03/2018 Per. Justice (Dr.) Satish Chandra :-
List revised. But today when case is called none appeared on behalf of the appellant nor there is any adjournment application on record, even though bunch of matters are listed and due notice has been given. The appeals pertain to the year 2010 and many opportunities have been provided to the appellant to present their case.
2. From the record, it appears that, in spite of notice there is no representation on behalf of assessee appellants. When it is so, then it appears that they are not serious in pursuing their appeals.
3. 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.
4. In view of the above, the appeal is dismissed for default with liberty to come again for recalling this order subject to satisfying the reason for the default, but within the prescribed time.
(Order dictated and pronounced in the open court)
(Justice Dr. Satish Chandra) President
(B. Ravichandran)
Member (Technical)
PK
2
ST/2630 of 2010