VITAN KUMAR Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This application for restoration of the appeal is by the appel -lant's Advocate. This is not enough. An application for restoration of an appeal should be filed by the appellant himself. If the ground for restoration of the appeal is something personally pertaining to the Counsel, the application should be accompanied by an affidavit of the Advocate. The present application is rejected, with liberty to the appellant to file proper application as required by law.