B.D. INDUSTRIES Vs. COMMISSIONER OF CENTRAL EXCISE,

JUDGEMENT

(1.) WHEN the case was called none appeared on behalf of the applicants. The Tribunal vide Stav Order No.S/765/00/NB(S/M_ dated 1.11.2000 directed the applicants to deposit a sum of Rs.80,000/ - for hearing of the appeal. As the applicants have not produced any evidence of show that applicants had complied with the Stay order, hence the appeal is dismissed for non -compliance of provisions of Section 35F of the Central Excise Act.