AJOY KUMAR VIRMANI Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) The learned Advocate for the parties agree that this Writ application be taken up on day's list and finally disposed of.

(2.) In this Writ application the petitioner feels aggrieved of the order passed on March 14,1995 by a Division Bench of the Customs Excise and Gold (Control) Appellate Tribunal, East Region Bench, in Appeal No. E. 131 of 1989. This appeal was preferred by the petitioner against an order passed on January 3, 1989 by the Collector of Central Excise, Calcutta. The Respondent No. 2 Tribunal before which the appeal was preferred initially passed an order directing the appellant to deposit a certain sum of money as a pre-condition for staying the order impugned in the appeal. However, because the deposit was not made despite the period prescribed, vide the impugned order passed on March 14, 1995 the appeal was dismissed.

(3.) I have heard the learned Advocates for the parties and perused the record.