SH. PYARE LAL Vs. C.C., AMRITSAR

JUDGEMENT

(1.) WHEN the case was called, none appeared on behalf of the appellant. The Tribunal vide order No. S/796/00 -NB (S) dated 9.11.2000 directed the appellant to deposit a sum of Rs. 50,000/ - for hearing of the appeal. The appellant has not produced any evidence to show that he has complied with the Stay Order. Hence, the appeal is dismissed for non -compliance to the provisions of Sec. 129 of the Customs Act Act. (Dictated in Court).