Customs, Excise and Gold Tribunal - Delhi
M/S. Paramount Surgimed vs Cce Jaipur on 20 March, 2001
ORDER
P.S. Bajaj
1. None has come present on behalf of the appellants in spite of the call. The perusal of the record shows that the stay application of the appellants was dismissed as infructuous vide order dated 13.4.2000. Thereafter on the last date of hearing i.e. 30.1.2000 the counsel of the appellants was unwell and the matter was adjourned for today. Today again none has come present. No request for adjournment has been also received from them. Therefore, the appeal is dismissed for want of prosecution.
Operative part of the order already pronounced in the open Court on 20.2.2001.