Custom, Excise & Service Tax Tribunal
Goodwin Construction Pvt Ltd vs Ce & Cgst Meerut-I on 23 July, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
ALLAHABAD
REGIONAL BENCH - COURT No. I
Service Tax Appeal No.70358 of 2017
(Arising out of Order-in-Original No.4/ST/PR.COMMR./MRT/2016 dated
18.02.206 passed by Principal Commissioner Customs, Central Excise &
Service Tax, Meerut)
M/s Goodwin Construction (P) Ltd., .....Appellant
(Chetan Complex, Chhipi Tank, Meerut-250001)
VERSUS
Principal Commissioner of
Central Excise, Meerut ....Respondent
(Opposite CCS University, Mangal Pandey Nagar, Meerut-250004) APPEARANCE:
Absent on Call, for the Appellant Shri Sandeep Pandey, Authorized Representative for the Respondent CORAM: HON'BLE MR. P.K. CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO.- 70445/2024 DATE OF HEARING : 23 July, 2024 DATE OF DECISION : 23 July, 2024 P. K. CHOUDHARY:
When the matter was called, none appeared on behalf of the Appellant. Nor any prayer for adjournment has been received. It is observed from the records that the matter has been listed on Board on various dates as 20.08.2019, 09.10.2023, 23.11.2023, 12.01.2024, 19.04.2024, and 23.07.2024 i.e. today and there is no representation on behalf of the Appellant.
2. Therefore, it appears that the Appellant is either not interested in the proceeding or is not available for pursuing this appeal.
2 Service Tax Appeal No.70358 of 2017
3. Accordingly, in terms of Rule 20 of CESTAT Procedure Rules, appeal is dismissed. Appellant is at liberty to file restoration application, if he desires to pursue the appeal.
(Dictated and pronounced in open court) (P. K. CHOUDHARY) MEMBER (JUDICIAL) (SANJIV SRIVASTAVA) MEMBER (TECHNICAL) LKS