VIDEOCON INTERNATIONAL LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) None present for the appellants. Mr V. Shekhar, learned counsel for the respondent has pointed out that even on the last date of hearing no counsel had appeared on behalf of the appellants. He has also brought to our notice the order of the High Court dtd. 16/1/2002 WP (OS) No. 2625 of 1988 directing the respondents herein to adjudicate upon the question as to the payment of duty on the consignment exported by the appellants within four months from the date of receipt of an order of the High Court. As this period has long since expired it appears that the appellants are not interested any further in this matter.

(2.) In this background we dispose of this appeal as having become infructuous but with a liberty to the appellants to reagitate the matter if the need so arises.

(3.) The appeal is disposed of accordingly.