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Judgment
4 paragraphs · 101 words
Sulekha Beevi C.S., Member (J)
1.
There is no representation for the appellant. Registry had issued notice to the appellant by registered post which has been returned with the remark “left”. On 17.04.2023, the Bench had directed to issue notice through department.
2.
Ld. A.R Sri R. Rajaraman submitted that the efforts made by the department had not been successful as the notice has been returned with the remark “addressee left”.
3.
It is presumed that the appellant is not interest in prosecuting the case. Appeal is dismissed for default in terms of Rule 20 of the CESTAT (Procedure) Rules, 1982.