Customs, Excise and Gold Tribunal - Delhi
M/S. Jamna Auto Indus. vs C.C.E., Delhi on 9 February, 2001
ORDER S.S. Kang, J.
When the case was called, none appeared on behalf of the appellants in spite of notice nor any request is made for adjournment. A copy of the notice was also issued to the counsel of the appellants. Earlier on 13.12.2000 also none appeared on behalf of the appellants. In these circumstances, the appeal is dismissed for non-prosecution. (Dictated in Court).