Customs, Excise and Gold Tribunal - Bangalore
M/S Sol Pharmaceuticals Ltd., Bidar vs The Commissioner Of Central Excise, ... on 27 September, 2001
ORDER
Shri Brahma Deva, Member(J)
1. When the matter was called, none appeared on behalf of the appellants nor I find any request for an adjournment. However it is seen from the records that Registry had issued notice for hearing the appeal but the same has come back undelivered with postal remarks that "Company Closed". Since this appeal is filed by the party, on closure of the company, it is bounden duty of the concerned party to intimate their present address to the Registry for issue of notice. It has not been done. It appears that the party is not interested in prosecuting the case. Accordingly this appeal is dismissed for non-prosecution.
(Pronounced and dictated in the open court)