Customs, Excise and Gold Tribunal - Delhi
M/S. Sethi Industrial Corporation, ... vs Cce, New Delhi on 1 March, 2001
ORDER
P.G.Chacko
1. Shri R.N.Vohra, ld, Consultant for the applicants appears and submits that on 14.11.2000, he could not attend to the case before the Bench as he was bereaved over demise of his wife and son. The ROA application is allowed and the appeal is restored to its original number.
2. Ld. Consultant further submits that he was already filed written submissions in the appeal and that he has filed additional submissions today. He prays for a decision in the appeal on merits after considering those submissions, without personally hearing him. This prayer is also accepted. The appeal will be decided on 03.04.2001 after considering the above written submissions as well as the submissions in the memorandum of appeal and after hearing the Departmental Representative. Personal appearance of ld. Consultant is dispensed with.
(Dictated and pronounced in the open Court.)