Supreme Excel Ndt Service v. Commissioner Of Central Excise & Service Tax .

Per Bench The appellants were not present nor were they represented by their counsel or authorized representative on the last hearing date on 10.1.2019. Today, also appellants are not present nor represented. The notice had been issued specifically conveying the adjourned date of hearing of today i.e. 11.2.2019 and conveying that this is the last chance. The address to which notice has been sent is same as indicated by the appellants in the appeal form Appeal No.ST/372/2012 ST-5 filed by them. It appears to reason that appellants are not interested to pursue the matter. Appeal is therefore dismissed for non-prosecution. (dictated and pronounced in court) (P. Dinesha) (Madhu Mohan Damodhar) Member (Judicial) Member (Technical) Appeal No.ST/372/2012