Custom, Excise & Service Tax Tribunal
M/S. Indu Nissan Oxo Chemical ... vs Commissioner Of Central Excise & S.T., ... on 29 June, 2015
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Appeal No. : E/1004/2011 (Arising out of OIA-COMMR-A-/248/VDR-I/2011 dated 18.06.2011, passed by Commissioner (Appeals) Central Excise, & S.T., Vadodara) M/s. Indu Nissan Oxo Chemical Industries Limited : Appellant (s) VERSUS Commissioner of Central Excise & S.T., Vadodara : Respondent (s)
Represented by :
For Appellant (s) : None For Respondent (s) : Shri S.K. Shukla, Authorised Representative For approval and signature :
Mr. H.K. Thakur, Honble Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No 2 Whether it should be released under Rule 27 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
No 3 Whether their Lordships wish to see the fair copy of the Order?
Seen 4 Whether Order is to be circulated to the Departmental authorities?
Yes CORAM :
Mr. H.K. Thakur, Honble Member (Technical) Date of Hearing / Decision : 29.06.2015 ORDER No. A/10889/2015 Dated 29.06.2015 Per : Mr. H.K. Thakur;
When this appeal was called out for hearing, none appeared on behalf of the appellant. This case was earlier fixed for hearing on 15.03.2013, 31.05.2013 and 12.06.2015 when the Advocate of the appellant sought adjournment. No request for further adjournment, therefore, the case is dismissed for non-prosecution. (Order dictated and pronounced in the Court) (H.K. Thakur) Member (Technical) .KL 2