GURU ARJAN IRON & STEEL Vs. CCE, CHANDIGARH

JUDGEMENT

(1.) THE matter was called. Shri Deepak Bajaj, Proxy Counsel submits that the Stay Order dated 24.04.2001 has not been complied with. He submits that there was no quantification and so the stay application was filed by mistake.

(2.) WE find that in the stay application, a demand of Rs. 11,57,077.00 had been indicated against para -2 of the stay application and the stay application was filed in the Registry, which was received on 20.3.2001.

(3.) AS the stay application has already been dismissed and as no compliance has been reported, the appeal itself is dismissed for non -compliance with the provisions of Section 35 F of the Central Excises Act, 1944.