Customs, Excise and Gold Tribunal - Bangalore
M/S. Electronica Machine Tolls Ltd. vs Commissioner Of Central Excise, ... on 7 February, 2001
ORDER
Shri G.A. Brahma Deva
1. Case called. None appeared on behalf of the appellants inspite of the notice. Even we find no request for adjournment. It appears that the party is not interested in pursuing the appeal. Accordingly the appeal is dismissed for non-prosecution.
(Pronounced and dictated in the Open Court)