HITECH STEEL (P) LIMITED Vs. CCE, JAIPUR

JUDGEMENT

(1.) TODAY the matter is listed for reporting compliance of the Stay Order No. S/850/2000 -NB(S) dated 9.11.2000 in which the Appellants M/s. Hitech Steel (P) Ltd. were directed to deposit a sum of Rs.50,000/ - on or before 9.1.2001 and report compliance on 22nd January, 2001. When the matter was called no one was present on behalf of the Appellants nor there was any request for adjournment not there is any intimation about complying with the direction contained in the Stay Order. It was made clear specifically in the said Stay Order that failure to comply with the direction shall lead to vacation of stay and dismissal of appeal without any further notice. Accordingly the appeal is dismissed for non -compliance with the provisions of Section 35F of the Central Excise Act.