PREM CHAND SONI Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This is a Misc. application filed by Shri Dharmendra Choudhary, learned Advocate for restoration of appeals filed by Shri Prem Chand Soni and Shri Ram Chand Soni which have been dismissed vide Final Order No. A/71 -72/95 -B, dated 20 -1 -1995.

(2.) Shri U. Raja Ram, learned D.R., at the outset, pointed out that the application has been filed only by the learned Advocate without any affidavit by the Appellants and as per CEGAT Procedure Rules the application cannot be entertained unless it is filed by the applicants themselves.

(3.) It is the fact that the Misc. application has been signed by the learned Advocate himself and there is no affidavit by the applicants supporting the application. As per CEGAT Procedure Rules, every application has to be filed by the applicants himself. In view of this we dismiss the present Misc. application as not maintainable.