MEER SALAUDDIN Vs. COMMISSIONER OF CUSTOMS, BANGALORE

JUDGEMENT

(1.) THIS is an appeal filed by Shri Meer Salauddin. Heard both sides. As can be seen from the impugned order the appellant Shri Meer Salauddin was not made as a party. Since no adjudication has been passed making him as a party, no appeal lies, as it was rightly pointed out by the departmental representative. In view of this position, the appeal is dismissed as not maintainable.