COLLECTOR OF CENTRAL EXCISE Vs. RAMDEO SHARMA

JUDGEMENT

(1.) THE Revenue has filed this appeal against the Order -in -Appeal No. 424/APPL/IND/92, dated 7 -8 -1992 passed by the Collector of Central Excise (Appeals), Indore. We find that neither the copy of the order -in -appeal nor the adjudication order was filed by the Revenue along with this memo of appeal. Rule 9 of the CEGAT (Procedure) Rules provides that appeal memo should be accompanied by the order -in -appeal and the adjudication order. In these circumstances, no action is required on this appeal memo. For statistical purposes the appeal be treated as dismissed.