Customs, Excise and Gold Tribunal - Bangalore
M/S. T.C. Computech (P) Ltd. vs Commissioner Of Central Excise & ... on 2 March, 2001
ORDER
Shri G.A. Brahma Deva
1. Case called. None appeared inspite of the Notice. Registry reports that Notice has come back un-delivered with postal remark' addressee left'. Since this is an appeal filed by the party, it was his bounden duty to inform the change of address if any, and if appears that the party is not interested in pursuing the appeal. Accordingly appeal is dismissed for Non-prosecution.
(Pronounced and dictated in the Open Court)