Custom, Excise & Service Tax Tribunal
Deco Light Ceramics Limited vs C.C.E. & S.Tax, Rajkot on 25 January, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, O-20, NMH Compound Ahmedabad Central Excise Appeal No.982 of 2007 Arising out of the Order-in-Appeal No.158/2007 dated n16.7.2007 passed by the Commissioner (Appeals), Customs and Central Excise, Rajkot. Deco Light Ceramics Limited .. Appellant Vs. C.C.E. & S.Tax, Rajkot .. Respondent
Appearance:
None for the appellant/applicant Present Shri L. Patra, A.R. for the Respondent-Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Honble Mr. Ashok K. Arya, Member (Technical) Date of hearing/decision: 25.1.2017 Final Order No.A/10287/2017 Per Dr. D.M.Misra:
The appeal has been listed on 17.3.2016, 25.4.2016, 5.7.2016 and today i.e. 25.1.2016. The notices sent by the Registry to the appellant on few occasions returned by the postal authorities as undelivered.
2. None appears on behalf of the appellant, nor there is any request for adjournment. It seems that the appellant is not interested in prosecuting the Appeal before this forum. Hence, the appeal is dismissed for non-prosecution.
(Ashok K. Arya) (D.M. Misra)
Member (Technical) Member (Judicial)
scd/
Appeal No.C/10897-10898/2016-DB
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