S.P. CONSTRUCTION, N.K. TRADERS, Vs. CCE

JUDGEMENT

(1.) WHEN the case was called none appeared on behalf of the appellant. The Tribunal vide stay order dated 13.9.2007 appellant - M/s Krishna Enterprises was directed to deposit an amount of Rs. 53,661/ -, appellant - M/s S.P. Construction was directed to deposit an amount of Rs. 83,996/ - and appellant - M/s S.S. Electrical was directed to deposit an amount of Rs. 1,19,234/ -. The appellant had not complied with the conditions of the stay order, therefore, the appeal Nos. ST/360/07, ST/410/07, ST/409/07 are dismissed for non -compliance to the provisions of Section 35F of Central Excise Act.