SANJAY AGGARWAL Vs. COMMISSIONER OF CUSTOMS, HYDERABAD-II

JUDGEMENT

(1.) These writ petitions are directed against the interim orders passed by the Customs, Excise and Service Tax Appellate Tribunal (second respondent) in pending appeals before it on the applications filed by the petitioners seeking waiver of pre-deposit.

(2.) The impugned orders are one granting waiver to some extent and calling upon the petitioners to deposit some part of the amount. The orders were conditional that if the amounts were not deposited within the stipulated time, the appeals will have to be dismissed, in terms of the Section 129E of the Customs Act, 1962 (for short, the Act).

(3.) A memo is now filed on behalf of the respondents indicating that pursuant to the said orders, the appeals themselves have been dismissed subsequently on 7-4-2006.