Customs, Excise and Gold Tribunal - Bangalore
M/S. Ngef Ltd. vs Commissioner Of Cce, Bangalore on 14 March, 2001
ORDER
Shri G.A. BRAHMA DEVA
1. Case called, none appeared on behalf of the appellants. However, there was a request from the party for an adjournment. Shri Thomas, JDR pointed out that the issue relates to Modvat. Issue with reference to maintainability of the appeal in respect of Modvat credit has already been considered by us as per our earlier Order No. 249-299/2001 dated 27.2.2001. Following the ratio of the aforesaid decision, this appeal is dismissed as not maintainable.
(Pronounced and dictated in open court)