BUBBLE COLOUR PRINTERS Vs. COMMISSIONER OF CUSTOMS, TRICHY

JUDGEMENT

(1.) When the matter was called none appeared for the Appellants. They have not reported compliance of Stay order No.20/2001 dt.5.1.2001. They were required to pre deposit Rs.1 lakh.

(2.) Ld. DR submits that they have not received any information pertaining to the compliance of the stay order. He prays for dismissal of the appeal under Section 129 -E of the Customs Act, 1962 for non compliance.

(3.) Considered. In view of the non compliance of the stay order, the Appeal is dismissed in terms of the Section 129 E of the Customs Act, 1962.