Full Judgment Text
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PETITIONER:
ILAC LIMITED
Vs.
RESPONDENT:
COLLECTOR OF CENTRAL EXCISE
DATE OF JUDGMENT: 06/05/1997
BENCH:
S.P. BHARUCHA, S.C. SEN, M. JAGANNADHA RAO
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Learned counsel for the appellant submits the appellant
have given no instructions to the advocate on record. The
appeals are, therefore, dismissed for want of prosecution.
No order as to costs.