LAWS(CE)-2001-4-583

GANESHJI SCRAP TRADERS Vs. C.C.E., PATNA

Decided On April 10, 2001
Ganeshji Scrap Traders Appellant
V/S
C.C.E., Patna Respondents

JUDGEMENT

(1.) IN this case, the appellants were directed to file a copy of the show cause notice. Further, the Order -in -Original dt. 16.10.92 passed by the Addl. Commissioner of Customs, Lucknow is in Hindi. It is observed that Shri Rajesh Kukmar, Counsel for the appellants, sought an adjournment on 17.8.2000 with a request to file an English translation of the Order -in -Original. Further, from the proceedings dt. 14.12.2000 recorded in the case file, it is observed that the same ld. Counsel undertook to supply a copy of the show cause notice within one month.

(2.) TODAY when the matter is called, ld. Counsel for the appellants requests for some more time to file these documents. It is however, observed that the matter is adjourned time and again for atleast six times in the past at the request of the appellants to enable them to file a copy of the impugned documents, but the same are not forthcoming. It is observed that the appeal relates to the year 1993 and ample opportunity has been afforded to the appellants to file the copies of the impugned documents, but this is not being complied with by them. In view of these facts, I am not inclined to grant them any further adjournment. The appeal is thus dismissed for violation of the provisions of Rules 5 and 16 of the CEGAT (Procedure) Rules, 1982.

(3.) (Announced and dictated in the Court)