GOPI KRISHNA AGARWAL Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) IN these applications, the applicant/appellants are seeking condonation of delay in filing these appeals.

(2.) ALL the appeals arise from the same order -in appeal No. 65 to 68 -Allh/89 dt. 11 -9 -1989 passed by the Collector of Customs (Appeals), New Delhi.

(3.) THE appellant being aggrieved by this order of remand passed by the learned Collector (A) had filed a writ petition No. Nil of 1989 before the High Court of Allahabad.