Allahabad High Court
Meghdoot Gram Udyog, Seva Sansthan ... vs The Commissioner Central Excise, ... on 2 August, 2019
Author: Anil Kumar
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- FIRST APPEAL FROM ORDER No. - 841 of 2010 Appellant :- Meghdoot Gram Udyog, Seva Sansthan Aliganj Lucknow Respondent :- The Commissioner Central Excise, Lucknow Counsel for Appellant :- Sheelendra Kumar Counsel for Respondent :- Dipak Seth Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
Case has been called out in the revised list.
None is present on behalf of appellant.
Under these circumstances, the Court has no option but to dismiss the First Appeal From Order for want of prosecution.
The First Appeal From Order is accordingly dismissed for want of prosecution.
Interim order, if any, stands discharged.
(Saurabh Lavania, J.) (Anil Kumar, J.) Order Date :- 2.8.2019 Ravi/