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Judgment
2 paragraphs · 87 words
Dr. D.M. Misra, Member (J)
None present for the appellant. The matter had been listed on 13.6.2023; 6.7.2023; 2.8.2023; 31.8.2023; 22.9.2023; 6.10.2023 and today 1.11.2023. On all these dates, none appeared nor any request for adjournment. The notices sent to the appellant’s address is returned as ‘undelivered’ by the postal authorities. The learned Authorised Representative for the Revenue submits that the appellants are not serious in prosecuting their appeal. We find force in the contention of the learned Authorised Representative. Consequently, the appeal is dismissed for non-prosecution.