Customs, Excise and Gold Tribunal - Bangalore
M/S Motor Industries Company vs Commissioner Of Customs & Central ... on 26 February, 2001
ORDER Shri G.A. Brahma Deva, Member (J)
1. This matter is posted for reporting compliance. None appeared on behalf of the appellants nor we find any request for adjournment.
2. By Stay Order No 886/200 dt 19.10.2000 passed an interim order directing the party to deposit Rs One Crore by 26.2.2001 and to report the same before the appropriate Bench. No compliance has been placed on our record and not even response to the notice of hearing. Thus, this appeal is dismissed for non-compliance in terms of Section 35(F) of the Act.
(Pronounced & dictated in the open court)