Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise & ... vs M/S. Ashok Surfactants Ltd. on 23 February, 2001
ORDER G.N. Srinivasan, Member (J)
1. In spite of notice issued twice, the Commissioner has not cared to rectify the defects. Hence appeal is dismissed for non-compliance of rule 11 of the CEGAT (Procedure) Rules, 1982.
(Dictated in Court)