SHRI SANDEEP BHASKAR Vs. COMMISSIONER OF CUSTOMS, NEW

JUDGEMENT

(1.) THE Commissioner of Customs, New Delhi vide his Order dt. 31.12.99 imposed a penalty of Rs.5 lakhs on the appellant - Shri Sandeep Bhaskar.

(2.) THE appellant filed an appeal and a Stay Petition. The Stay Petition filed by him was disposed of vide Tribunal Stay Order No. S/783 -787/2000/NB(SM) dated 9.11.2000, in which, he was directed to make a deposit of Rs.50,000/ - within a period of 8 weeks from the date of receipt of that order. In the same order, the matter was listed for reporting compliance on 22.1.2001.

(3.) ON 22.1.2001, when the matter was called, the same was adjourned to this date at the request of the appellant.