SHRISHTI IMPEX PRIVATE LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule .

(2.) Heard forthwith. The Tribunal had directed the petitioners herein to deposit an amount as a condition for hearing the appeal. Appeal came for hearing on 27th January, 2009 by which date the amount was not deposited.

(3.) Petitioners on 22nd January, 2009 moved an application for modification of the interim order dated 14-11-2008 for the reasons set out in the said application. The Tribunal without considering the said application, dismissed the appeal on 27-1-2009 on the ground that the amount ordered on 14-11-2008 [2008 (232) E.L.T. 210 (Tri. - Mum.)] had not been deposited.