Customs, Excise and Gold Tribunal - Mumbai
M/S. Ravindran Nair, Partner Of A.M. ... vs Commissioner Of Central Excise & ... on 20 April, 2001
ORDER GN Srinivasan, Member (J)
1. The Notice has been issued under Rule 11 of the CEGAT (Procedure) Rules, 1983.The address has been properly indicated in the notice registered by the Tribunal as mentioned in the appeal form.As the appellant has not complied with the notice, appeal stands dismissed.
(Pronounced in Court)