Customs, Excise and Gold Tribunal - Mumbai
Bajaj Auto Ltd. vs Commissioner Of Central Excise, ... on 20 September, 2001
JUDGMENT
Gowri Shankar, Member(Technical)
1. The applicant is absent and unrepresented despite notice.
2. The appeal is against the order of the Commissioner(Appeals) requiring the applicant, under Section 35F of the Act, to deposit Rs 84,867/- and a penalty of Rs 2000/-.
3. This is not an order disposing of the appeal and is therefore not appealable to the Tribunal. The contention in the written submission that the amount in question has already been paid, should appropriately be addressed to the Commissioner(Appeals). It can not be considered by this Tribunal, since the appeal is not maintainable.
4. Appeal dismissed.