GLOBAL SPIN WEAVE LTD Vs. CESTAT

JUDGEMENT

(1.) Memo of appearance filed by Sri Ajay Singh, appearing for the respondents, may be kept on the record. We have heard the learned counsel for the petitioner at great length.

(2.) An appeal was pending before CESTAT which was dismissed by a reasoned order dated 16-9-2005. The petitioner applied for setting aside that order and restoration and re-hearing of that appeal. This prayer has been refused by the impugned order dated 2-2-2006.

(3.) The Tribunal says that on 9 dates which were fixed earlier for hearing of the appeal, the counsel for the appellant sought adjournment. On the tenth date no one appeared for the appellant and no adjournment was sought, therefore the appeal was considered and decided on merits.