Customs, Excise and Gold Tribunal - Bangalore
Shaw Wallace & Co. Ltd., Cochin vs Commissioner Of Customs, Cochin on 27 June, 2001
ORDER
Shri G.A. Brahma Deva
1. When the matter was called, none appeared on behalf of the appellants nor we find any request for an adjournment. Further more the Departmental Representative submits that appeal it self is not maintainable.However, the appeal is dismissed for non-prosecution.
(Pronounced and dictated in open court)