Custom, Excise & Service Tax Tribunal
M/S. Smc Power Generation Ltd vs Commr. Of Central Excise, Bbsr-Ii on 3 January, 2017
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
EAST REGIONAL BENCH : KOLKATA
Excise Appeal No: 604/2008
(Arising out of the Order-in-Appeal No.22/B-II/2008 dated-21/08/2008 passed by the Commissioner (Appeals), Central Excise, Customs & Service Tax,BBSR-II)
SHRI P.K. CHOUDHARY, HONBLE JUDICIAL MEMBER
M/s. SMC Power Generation Ltd.
APPELLANT(S)
VERSUS
Commr. of Central Excise, BBSR-II
RESPONDENT(S)
APPEARANCE Adjournment request FOR APPELLANT(S) Sri S.S. Chattopadhyay, Supdt. (A.R.) FOR THE RESPONDENT(S) CORAM:
SHRI P.K. CHOUDHARY, HONBLE JUDICIAL MEMBER DATE OF HEARING & DECISION: 02/01/2017 FINAL ORDER NO.:FO/A/75006/2017 Per SHRI P.K. CHOUDHARY When the matter was called, none appeared on behalf of the appellant. Appellant has sought for adjournment. It is seen from the record that they have taken adjournments on 15/09/2016, 24/10/2016 and again on 25/11/2016 on some or the other ground. Today also none appeared on behalf of the appellant and an adjournment request has been filed. Hence, their adjournment request is not granted. It is observed that the appeal is an old one, pertaining to 2008. Shri S.S. Chattopadhyay, ld. A.R. appeared for the respondent.
2. In view of the above, it seems that the appellant is not interested in pursuing their appeal before this forum. Accordingly, the appeal is dismissed for non-prosecution.
(Dictated and pronounced in the open court.) Sd/- 03/01/2017 (P.K. CHOUDHARY) JUDICIAL MEMBER k.b/-
Excise Appeal No: 604/2008 2