Customs, Excise and Gold Tribunal - Calcutta
M/S. Carborundum Universal Ltd. vs Cce, Kolkata-Iii on 7 February, 2001
ORDER
Smt. Archana Wadhwa
1. The prayer in the application is for restoration of appeal dismissed earlier for non-prosecution.
2. After going through the reasons forwarded by the appellant for non-appearance of the appeal on the said date, we restore the appeal to its original number. As there is a prayer by the appellant for transfer of the appeal before Chennai Bench in terms of CEGAT's public notice no. 1/97 dt.22.1.97 inasmuch as their corporate office is situated at Chennai, we order the registry to transfer the appeal to South Zonal Bench. Miscellaneous Application is disposed of in above terms.
Dictated in the court.