DELHI AUTOMOBILES LTD. Vs. CCE, DELHI

JUDGEMENT

(1.) TODAY the matter is posed for reporting compliance of the Stay Order No. S/830/2001 -NB(SM) dated 30.11.2000 in which the Appellants were directed to deposit the disputed amount on or before 31.12.2000 and compliance was to be reported on 4.1.2001. On 4th January, 2001 no one appeared on behalf of the Appellants and the Bench adjourned the matter for today. No one has appeared on behalf of the Appellants even today nor there is any request for adjournment nor there is any intimation about depositing the disputed amount. As the Appellants have not deposited the amount the appeal is dismissed for non -compliance with the provisions of Section 35F of the Central Excise Act.