ELECTRONIC RESEARCH LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) SHRI S. Raghu, learned Advocate for the appellant has filed a Misc. application for transfer of Appeal No. C/1367/1998 in the matter of Electronic Research Ltd. v. CC, Chennai on the ground that the Registered office of the Company is situated in Bangalore. They have, therefore, prayed that the files may be transferred to Hon'ble CEGAT, Bangalore Bench as per Public Notice No. 1/2001 of CEGAT.

(2.) I find that there is no application accompanied by an affidavit from the appellants and, therefore, this appeal cannot be transferred to Bangalore Bench on an application filed by an Advocate.

(3.) THE Miscellaneous petition for transfer of the file to Bangalore Bench is, therefore, dismissed. Ordered accordingly.