ASHOK KARNAVAT Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) APPLICANT filed this application for restoration of appeal.

(2.) HEARD both sides.

(3.) IN this case, the appellant filed the appeal against the order passed by the Commissioner of Central Excise whereby penalty of Rs. 1,00,000/ - was imposed under Rule 209A of the Central Excise Rules. Tribunal vide stay order dated 24 -1 -2002 directed the applicant to deposit a sum of Rs. 50,000/ - for hearing of the appeal. Appellant failed to comply with the stay order. Thereafter, the appeal was dismissed for non -compliance to the stay order.