M/S HPL ADDITIVES LTD. Vs. CCE, FARIDABAD

JUDGEMENT

(1.) VIDE Stay Order No. 186/2010 -SM(BR) and 185/2010 -SM(BR) both dated 10.5.2010, the appellants were directed to make pre -deposit of Rs. One lakh each and to report compliance on 6.7.2010. It is noticed that the stay orders have not been complied with. In view of the above, both the appeals are dismissed for non -compliance of the provisions of Section 35F of the Central Excise Act, 1944.