SHRI RITESH KUMAR JAIN Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Vide order No. C.II/1061 -62/WZB/2001 dated 23.4.01, the present appellant was directed to deposit a sum of Rs. 50,000/ - as a pre -condition to hearing of his appeal. The order was dictated in the presence of the counsel. Compliance was to be reported in first week of June, 2001. The order was despatched 11.5.2001 to the appellant as well as to his counsel. Notice was sent for appearance today. Today when the case was called out, the appellant is not represented nor present. There is no report of compliance of the Tribunal's order on record. The appeal is, therefore, dismissed in terms of Section 129E of the Customs Act, 1962.