SHRI RANJAN KUMAR Vs. CC, AMRITSAR

JUDGEMENT

(1.) None has come present for the appellants. Vide Stay Order dated 7.2.2001, Shri Taranjit Singh, appellant, was directed to pre -deposit Rs. 20,000/ - (Rupees Twenty Thousand Only) while shri Ranjan Kumar, appellant was required to make deposit of Rs. 1,00,000/ - (Rupees One Lakh Only) within a period of 8 weeks from the date of passing of that order i.e. 7.2.2001. The compliance was ordered to be reported today.

(2.) None has come present to furnish the proof of compliance with the Stay Order of the Tribunal. Even no intimation has also been received from them regarding the deposit of the amount as per the order of the Tribunal.

(3.) Therefore, both these appeals of the appellants are ordered to be dismissed under Section 129 E of the Customs Act for non -compliance with Stay Order of the Tribunal.