COMMISSIONER OF CENTRAL EXCISE Vs. BOC INDIA LTD

JUDGEMENT

(1.) When this matter was listed on 31-6-2008 there was no representation on behalf of the appellant. Hence, this Court directed to post this matter for dismissal on 16-6-2008. Accordingly, the matter was listed on 16-6-2008. On that day, a counsel representing the counsel for the appellant sought for an adjournment. This court directed the matter to be listed on 17-6-2008 under the same caption. Accordingly, today (17-6-2008) the matter has been listed under the caption for dismissal'. Even today there is no representation on behalf of the appellant. Hence, the appeal is dismissed for non- prosecution. No costs.