Customs, Excise and Gold Tribunal - Delhi
M/S. Grasim Industries Ltd. vs Cce, Indore on 26 March, 2001
ORDER G.R. Sharma, J.
1. When the matter was called none appeared for the appellants. However, Shri S.Kumar, Ld. DR is present for the Revenue. He submits that there was a change in the Counsel of the appellant and since the Counsel who was present on 31.3.2000 did not communicate the decision correctly, therefore, the applicant had no notice about the case being listed for hearing on 27.6.2000. He submits that the applicant has, therefore, prayed that in the above circumstances, the appeal maybe restored. Ld. DR has nothing to add.
2. I have heard the submissions of the Ld. DR. I have also perused the application for restoration of appeal. I note that there was sufficient reason for absence of the applicant. In the circumstances, the appeal is restored to its original number. It should come up for hearing on 15.5.2001.