Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise And ... vs Core Health-Care Ltd. on 4 May, 2001
Equivalent citations: 2001(137)ELT437(TRI-MUMBAI)
ORDER
1. The departmental representative says that he has received a communication from the Dy. Commissioner of Central Excise. Ahmedabad saying that stay application now signed has bene submitted. Registry report this has not been received. He is unable to say whether the other defect pointed out, the absence of legible copy of the order-in-original has been rectified. Here too the registry reports absence of any further correspondence.
2. The appeal is accordingly dismissed.