RAM KRISHAN AND RAM LAKHAN Vs. CC, LUCKNOW

JUDGEMENT

(1.) THESE two appeals filed by S/Shri Ram Krishan and Ram Lakhan are directed against the order of the Additional Commissioner (Customs), Lucknow imposing penalties of Rs.25,000/ - and Rs.15,000/ - respectively on the said appellants. The stay applications are for waiver of pre -deposit of the penalty amounts and stay of recovery thereof, pending the appeals.

(2.) THE matter had come up before the Bench for the first time on 01.09.2000. On that day, the Bench directed the Registry to issue notice to the parties as well as their advocate. Accordingly, the notices were issued. The parties were represented by their advocate before the Bench on 30.10.2000. On that day, the matter was adjourned to 23.11.2000. On 23.11.2000, the appeals were admitted and stay applications were posted to 04.01.2001 for hearing. Notices of hearing were issued to both the appellants as well as their advocate on 04.12.2000. Such notices were addressed to the full and correct addresses as furnished in the memoranda of appeals. Today, nobody has turned up to represent the appellants. The respondent is represented by ld. SDR Shri M.D.Singh. It appears that the appellants are no longer interested in pursuing these appeals. The appeals are, therefore, dismissed for want of prosecution as well as non -compliance with the provisions of Section 129E of the Customs Act.