SHRI KAVITHAPRIYA EXPORTS Vs. COMMR. OF CUS.

JUDGEMENT

(1.) THESE appeals are posted today for reporting compliance of the stay order dated 17 -10 -2002 vide which the Bench directed the appellants to make the pre -deposit of the amounts detailed therein. The compliance of the stay order has not been made,

(2.) LD . Counsel only states that appellants had filed a writ petition against the impugned stay order of the Bench, but he has very fairly conceded that so far, the operation of the order has not been stayed by the High Court.

(3.) MERE filing of writ petition did not afford any sufficient cause to the appellants for not making compliance of the stay order. Therefore, we dismiss both the appeals for non -compliance of the stay order of the Tribunal. However, the appellants will be at liberty to get the appeals revived as and when any order in favour of the appellants in that regard is passed by the Hon'ble High Court.