SIDDARTH TUBES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction that his appeal pending before the Respondent No. 2, Commissioner (Appeals) Customs and Central Excise be directed to be heard urgently. The Learned Counsel submits that, as the Commissioner was not available and the present Commissioner has to hear the Appeals from whole of M. P. and Nagpur, his appeals may not be taken up for hearing for xxxxx (illegible) years.

(2.) IN view of this submission made by learned Counsel for the petitioner, it is directed that the Commissioner (Appeals) shall try to dispose of the stay applications within a period of four months and shall try to dispose of the appeal itself within a period of one year. The petition is disposed of.