INA PLASTICS Vs. COMMISSIONER OF CENTRAL EXCISE,

JUDGEMENT

(1.) Vide stay order No. C -I/1805/WZB/2001 dated 14/07/2001 pre -deposit of Rs. 10,000/ - was directed. The order was issued on 19/07/2001. Time for pre -deposit has therefore expired. There is no proof of compliance of the above stay order.

(2.) We therefore dismiss the appeal for non -compliance in terms of Section 35F of the Central Excise Act, 1944.