PREETI DAGA Vs. CC, NEW DELHI

JUDGEMENT

(1.) TWO batches of appeals were made against two adjudications done in respect of different imports of ball bearings involving following appellants who came before Tribunal facing consequences of adjudication as depicted in the table below. Both sets of appeals are dealt by this common order in view of similar cause of action and common investigation resulting in similar consequences. Both sides could not inform whether other persons/concerns against whom adjudication was also done by the following order were whether in appeal accordingly this order is confined to the appellants as appearing in the table below: Consequence arose under O -I -O No. 105/2005 dated: 30.11.2005 against allegations in SCN No. 338/XIV/96/2003 Dt. 30.04.2004 Consequence arose under O -I -O No. 100/2005 dated: 28.11.2005 against allegations in SCN No. 338/XIV/96/2003 Dt. 22.11.2004

(2.) ORDER of adjudication No. 105/2005 dated 30.11.2005 also gave to rise to other consequences as under in addition to the consequences aforesaid faced by the respective appellants:

(3.) APPEAL of Sri Gagan Thappar registered as appeal case No. CA No. 177/2006 arising out of Order of Adjudication No. 105/2005 dated 30.11.2005 was dismissed on the date of hearing on 17.09.2009 for non persuasion. Similarly appeal of Gautam Chatterjee registered as Appeal Case No. 140/2006 arising out of that order of adjudication was also dismissed on 17.09.2009 as infructuous as he was deceased as stated by the learned counsel Sri Anand Nandan. OTHER CONSEQUENCES OF ADJUDICATION ORDER NO. 100/2005 dated 28.11.2005