M/s. Siddhi Forge Pvt. Ltd v. Commissioner Of Central Excise, Aurangabad

M/s. Siddhi Forge Pvt. Ltd v. Commissioner Of Central Excise, Aurangabad

(Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench At Mumbai)

Appeal No. E/54/08 - Mum (Arising out of Order-in-Appeal No. AKD(269)231/07 dated 16.11.2007 passed by the Commissioner of Central Excise & Customs (Appeals), Aurangabad). | 10-08-2010

Per : Ashok Jindal

This matter was listed for hearing today when none appeared for the applicant nor there is any request for adjournment inspite of notice of hearing having been sent well in advance. From the records, I also find that the matter came on board a number of occasions when the applicant unrepresented. As such I dismiss the appeal for non-prosecution.

Advocate List
Bench
  • MR. ASHOK JINDAL, MEMBER (JUDICIAL)
Eq Citations
  • LQ/CESTAT/2010/3027
Head Note

Practice and Procedure — Non-prosecution — Matter came on board a number of occasions when the applicant unrepresented — Appeal dismissed for non-prosecution