SWAPAN KR. CHATTERJEE Vs. COMMISSIONER OF CENTRAL EXCISE,

JUDGEMENT

(1.) THE appellant was directed to deposit an amount of Rs. 1,00,000/ - (rupees one lakh) within a period of eight weeks vide stay order No. S -560/KOL/2000 dt. 24.7.2000.

(2.) ON matter being called today, the appellant appeared in person and submits that the said amount of Rs. 1,00,000/ - (rupees one lakh) or a part thereof has not been deposited by him. Inasmuch as the said order has not been complied with I dismiss the appeal for non -compliance with the provisions of Section 35F of Central Excise Act, 1944 read with the stay order.