STUTI ELECTRONICS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against order dated 26 September 2001, passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi whereby petitioners' appeals No. C/469-479/2000-NB have been dismissed for failure on the part of the petitioners to comply with order of pre-deposit dated 20 April 2001.

(2.) Briefly stated, the material facts giving rise to the writ petition are as follows:

(3.) Being aggrieved, the petitioners preferred appeals to the Tribunal with an application for stay of the demand. Vide order dated 20 April 2001, the Tribunal directed the petitioner company to deposit a sum of Rs. 28.5 lakhs and Anil Saxena, Managing Director, a sum of Rs. 2.5 lakhs, as a condition precedent for stay of remaining demand and for hearing of their appeals. As noted above, both the petitioners having failed to comply with the said order, their appeals have been dismissed.