RAJU METAL INDUSTRIES Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) TRIBUNAL vide Stay order No. 37/2000 -B dt. 4.2.2000 directed the applicants to deposit a sum of Rs. 25 lakhs within 12 weeks and the case was listed for compliance on 9.5.2000. On 9.5.2000 the applicants filed a Miscelleneous Application for modification of the stay order and the same was dismissed by Miscelleneous order No. 74/2000 -B dt. 9.5.2000 and further time for reporting compliance was granted Today the Applicants has not produced any evidence to show that they had complied with the stay order passed by the Tribunal. Therefore, the appeal filed by the Appellants is dismissed for non -compliance under the provision of Rule 35 -F of the Central Excise Rule, 1944.