MAHESH KUMAR JINDAL Vs. COMMISSIONER OF CUSTOMS (PORT),

JUDGEMENT

(1.) Shri P.K. Ghosh, ld. Advocate appearing for the appellant, submits that the interim order passed by the Hon'ble High Court, Calcutta in the writ petition filed against the stay order passed by the Tribunal, had expired in December 2000. Thereafter, there is no extention of the said interim order by the Hon'ble High Court. However, he submits that the matter is in the list of the Hon'ble High Court and would be taken up at any point of time.

(2.) However, we find that after the expiry of the interim period in December, 2000, there is no further extention of the interim order passed by the Hon'ble High Court. The matter has been adjourned number of times. Inasmuch as, the stay order has not been complied with, we are dismissing the appeal for non -compliance with the provisions of Section 129E of the Customs Act read with the Stay Order Nos. S -612 -615/CAL/2000 dated 24.5.2000. Ordered accordingly.

(3.) The balance two cases are listed for final hearing on 19th March, 2002. Dictated and pronounced in the open Court.