NATH SOOT GOLA FACTORY Vs. CCE

JUDGEMENT

(1.) None has come present on behalf of the applicants who have moved this ROM application. No request for adjournment has been also received from them. We find from the record that earlier on number of occasions, the ROM application had been adjournment on the request of the counsel. It appears that the applicants are not interested in pursuing the ROM application and as such the same is dismissed as not contested.

(2.) At this stage, the learned counsel has come present and stated that due to some personal reasons, he could not reach in time. We, therefore, in the interest of justice, recall the above order and restore the ROM application of the applicants.

(3.) Through the present ROM application, the applicants have sought rectification of the impugned final order dated 19.2.2002 vide which their appeal against the order -in -appeal was dismissed.