Customs, Excise and Gold Tribunal - Bangalore
M/S Mysore Kirloskar Ltd. vs The Commissioner Of Central Excise, ... on 4 May, 2001
ORDER
Shri G.A. Brahma Deva (Oral)
1. Case called, none appeared on behalf of the appellants nor we find any request for adjournment. It appears that party is not interested in pursuing the appeal. Accordingly, appeal is dismissed for non-prosecution.
(Pronounced and dictated in open court)