Customs, Excise and Gold Tribunal - Mumbai
M/S. Moosa Haji Patrawala Pvt. Ltd., ... vs Commissioner Of Central Excise, ... on 23 March, 2001
Equivalent citations: 2001(138)ELT290(TRI-MUMBAI)
ORDER GN Srinivasan, Member (J)
1. In these matters applications have been filed for restoration of the appeals on the ground no notice have been received. In view of the above, the appeals are restored to its file of the Registry and the appellants are given to a month time to rectify the defects pointed out.
2. Shri Manoj Sanklecha Ld. Advocate filed the Vakalatnama. The appeals are restored.
(Pronounced in Court)