Customs, Excise and Gold Tribunal - Delhi
M/S. Pub. Engg. Pre-Stressed (P) Ltd. vs C.C.E., Chandigarh on 19 June, 2001
ORDER
S.S. Kang
1. Heard both sides.
2. The applicants filed this application for restoration of the appeal. The appeal filed by the applicants was dismissed vide Final Order No. A/2154/00-NB(S) dated 22.11.2000 for non-compliance to the provisions of Sec. 35 F of the Act.
3. Now the applicants have produced an evidence to show that they have deposited an amount of Rs. 50,000/- in compliance to the stay order. As the applicants have complied with the stay order, the Final Order is recalled and the appeal is restored to its original number. (Dictated in Court).