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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.