CHANDRA SYNTHETICS LTD. Vs. COMMISSIONER OF CENTRAL EXCISE,

JUDGEMENT

(1.) When the case was called none appeared on behalf of the appellant.

(2.) The Tribunal vide order dated 3.4.2000 directed the appellant to deposit a sum of Rs.24,242/ - and the case was fixed for reporting compliance on 2.6.2000. On that day none appeared on behalf of the appellant and the appeal filed by the appellant was dismissed for non -compliance to the provisions of Section 129E of the Customs Act.

(3.) Appellant filed an application for recalling of the Final order and the application was fixed for hearing on 20.9.2000. On that day the appellant made a request for adjournment of the case and the same was adjourned to 16th October, 2000. On 16th October, 2000, Shri Feroz Ahmed, Advocate appeared on behalf of the appellant and made a request that sometime Misc. application was field for modiciation of the said order and the same was not listed. The case was adjourned to 6.12.2000. On 6.12.2000, the Misc. application as well application for recalling of Final order was listed. shri B.N. Shah, Advocate appeared and asked for adjournment. The case was adjourned to 23.1.2001. Today none appeared on behalf of the appellant. Therefore, the Misc. application as well as ROA application is dismissed for non -prosecution.