Custom, Excise & Service Tax Tribunal
The Assistant Enginieer (Civil) vs Cce, Raipur on 25 March, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. II Excise Appeal Nos. 563 & 1204 of 2008 1. The Assistant Enginieer (Civil) ] 2. The Executive Engineer (Civil) ] Appellant Versus CCE, Raipur Respondent Appearance None for the appellant. Shri Amit Jain, Authorized Representative (DR) for the Respondent. CORAM : Honble Shri D.N. Panda, Judicial Member Honble Shri Rakesh Kumar, Technical Member DATE OF HEARING : 25/03/2009. Order No. ________________ Dated : ,,,,,,,,,,,_____________ ORDER
Per. D.N. Panda :-
None appeared for both the appellants. There is an application praying for adjournment of the matter and for re-fixation after 16/04/2009. Learned DR, Shri Amit Jain for Revenue submits that the matter in controversy has already been resolve by Larger Bench in this case and present two appeals are for formal disposal for which those may be taken up on the next day proposed for fixation for hearing.
2. Heard Revenue. Considering that the appellants being a Government officer, they should get an opportunity for appearance on the next date of hearing on 5th June 2009 to enable them to appear. On the failure of either of parties on that day, the matter shall be decided on its own merits and an ex-parte order passed.
(Dictated and pronounced in open court) (D.N. Panda) Judicial Member (Rakesh Kumar) Technical Member PK