ASHWIN STEEL INDS. Vs. COMMISSIONER OF CENTRAL EXCISE,

JUDGEMENT

(1.) Despite issue of notice for legible copy of the order, the applicant has again sent illegible copy . The claim hat this is w hat it received from the department is evidently not correct since what has been submitted is a photocopy.

(2.) The appeal is therefore dismissed under Rule 11 of the CEGAT (Procedural) Rules.