GANGADHAR SHARMA Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THE applicant filed this application for restoring the appeal dismissed by order dated 25 -2 -2008 for non -compliance of the stay order.

(2.) The learned Advocate submits that the applicant moved Writ Petition before the Hon'ble High Court of Madhya Pradesh. By order dated 5 -3 -2008, the Hon'ble High Court directed the applicant to deposit a sum of Rs. 2 lakhs within a period of one month from that date and the Tribunal shall not dismiss the appeal filed by the appellants on the ground of non -deposit of amount in question.

(3.) I do not find any merit in the application filed by the applicant.