COMMISSIONER OF CENTRAL EXCISE Vs. CALCUTTA CHEMICAL AGENCIES,

JUDGEMENT

(1.) Notices issued on 28.3.2001, 21.4.2001, and 6.6.2001 asked the Commissioner to produce legible copies of order -in -order, order -in -appeal and have the appeal properly verified (the latter two notices were necessitated on account of adjournments). The Commissioner has still not complied with in full. Although he has complied with regard to verification and legible copies of the Order -in -Appeal, he has still not submitted legible copies of the Order -in -Original. The departmental representative has no explanation to offer.

(2.) In the light of this continued obduracy on the Commissioner's part, we do not see that any purpose would be served in adjourning the matter again and therefore dismiss the appeal under Rule 11 of the CEGAT (Procedure) Rules, 1982.