M/S. PETROSOLV (I) CO. Vs. CCE, INDORE

JUDGEMENT

(1.) NONE present for the appellants. Heard learned D.R.

(2.) RECORD discloses that the appellants have not complied with the order regarding pre -deposit and, therefore, when the matter had come up for hearing on 19.4.2010 it was recorded that the consequence contemplated under Section 35F of the Central Excise Act, 1944 are bound to follow. Further opportunity was granted to the appellants to satisfy the Tribunal as to why appeal should not be dismissed. As none has appeared, nor there is anything placed on record to satisfy as to why appeal should not be dismissed in spite of failure on the part of the appellants to satisfy the requirement of pre -deposit, appeal is liable to be dismissed and is accordingly hereby dismissed.