BADAN GHOSH Vs. COMMISSIONER OF CUSTOMS (P), WEST

JUDGEMENT

(1.) The appellants were directed to deposit an amount of Rs.20,000/ - before 26th of July, 2001 vide Stay Order dated 10th July, 2001. Subsequently, the period to deposit was extended by two weeks on the request made by the appellants.

(2.) When the matter came up today for ascertaining compliance with the above order, Shri K.P.Dey, ld.Advocate appearing for the appellants, submits that he does not have any instructions. Inasmuch as, the stay order has not been complied with, I dismiss the appeal for non -compliance with the provisions of Section 129E of the Customs Act, 1962.

(3.) Dictated and pronounced in the open Court.