ARTEE CHAUHAN, Vs. COMMISSIONER OF CUSTOMS, NEW DELHI

JUDGEMENT

(1.) THESE three appeals have been preferred by the above captioned appellants against the common Order -in -original dated 31.12.99 passed by the Commissioner of Customs who had imposed penalty each on the appellant Mrs. Arti Chauhan and Avtar Singh Chauhan and of Rs. 10,00,000/ - on appellant Balbir Singh.

(2.) The facts giving rise to these appeals may briefly be stated as under: -

(3.) THE firm M/s. Kankaran Impex filed appeal against the above referred order of the Commissioner of Customs but the same was dismissed for want of compliance with the stay order dated 17.10.2000 of the Tribunal vide order dated 10.4.2001.