ALOK PAPER INDUS. Vs. CCE, INDORE

JUDGEMENT

(1.) As per Order dated 26.4.2001, the appellants were directed to deposit the amounts of Rs. 3,075/ - and Rs. 17,927/ - within a period of two weeks for purposes of Section 35F of the Central Excise Act. Today there is neither any report of compliance with the above direction nor any representation for the party in spite of notice. It appears that the appellants have no interest in pursuing the appeal. Therefore, the appeal is dismissed for non -prosecution as well as for non -compliance with Section 35F ibid.