CEAT LTD. Vs. COMMISSIONER OF CUSTOMS (ACC)

JUDGEMENT

(1.) THE appellant has filed an application dated 4 -9 -2003 praying that the appeal which was dismissed for want of production of Order -in -Original may be restored to the original number and the appellants permitted to submit a copy of the Order -in -original dated 31 -1 -1991 as desired by the Tribunal.

(2.) THEY have inter alia stated in their application that as the case was more than 12 years old, the file could not be located. However, after their great attempts they have been able to locate the relevant Order -in -original.

(3.) WE have heard Shri H.C. Daruwalla, ld. Advocate on behalf of the appellants. Shri K.V. Bablani, Jt. CDR appeared on behalf of the Revenue and he opposed the prayer for restoration.