Customs, Excise and Gold Tribunal - Delhi
Shri Naresh And Shri Jamil Ahmed vs C.C.E. Allahabad on 22 February, 2001
ORDER Shri K.K. Bhatia, Member (T)
1. When these matters were called, no one is present for either of the appellants. The notice for hearing to this date were sent to them on 16.1.2001 by the Registry. There is no communication from the appellants either requesting for adjournment or giving reasons for their absence. It therefore, appears that they are not interested in prosecuting their appeals. Both the appeals are therefore dismissed for non prosecution