SURESH M. JUMANI Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Vide stay order No. CI/353 -54/WZB/2000 dt.21.1.2000 the Tribunal directed predeposit of the entire penalty amount of Rs. 1000/ - imposed on Shri Suresh M. Jumani. The appeals were dismissed for non -compliance vide order No. C -II/604 -605/WZB/2000 dt.28.2.2000.

(2.) In the application for restoration the applicants states that the predeposit of Rs. 1000/ - was made on 13.1.2000 after pronouncement of order and compliance report was sent to the Registry on the same date. On perusal of the challan for payment of the penalty I am satisfied that the appeals are required to be restored. I therefore set aside the order of dismissal, restore the appeals to their original number fixed them for final hearing on 25.7.2003. Notice to issue.