SHAKUN MARBLES (P) LTD. Vs. CCE, JAIPUR

JUDGEMENT

(1.) As per order dated 19.3.2001, the appellants were directed to deposit an amount of Rs. 2000/ - on or before 20.4.2001 and report compliance to the Bench on 25.4.2001. It appears from the records that on 25.4.2001, this Bench was not available and accordingly notice was issued to the appellants intimating adjournment of the matter to 22.5.2001. Today the matter has come up before the Bench for report of compliance. The Revenue is represented by ld. JDR, Sh. S. Kumar. There is neither any report of compliance with the direction for deposit nor any representation for the appellants today. However, a letter dated 17.5.2001 of the appellant's Consultant has come on record, in which the Consultant requests for fixing the next date of hearing preferably in July, 2001. This letter is silent about the Tribunal's direction for deposit of the amount.

(2.) It appears from the above account that the appellants have not complied with the direction of the Bench for deposit of the amount and they have also not requested for any extension of time for such compliance. In the circumstances, the appeal is rejected for non -compliance with the provisions of Section 35F of the Central Excise Act.