ISPAT TRADERS Vs. COMMISSIONER OF CUSTOMS, JAMNAGAR

JUDGEMENT

(1.) IN this miscellaneous application appellant/applicant seeks issue of direction by the Tribunal to the departmental authorities to implement and obey order of this Tribunal No. A/271/WZB/AHD/2008 dated 20 -2 -2008 and also pass orders considering submission made by the appellant on 23 -6 -2009. The appellant relies on Rules 40 & 41 of CESTAT (Procedure) Rules, 1982 for this purpose.

(2.) NO one has appeared on behalf of the appellants and have made written submissions and requested to decide the case on merits.

(3.) I have considered the submissions made by both sides.