KUNAL ENTERPRISE Vs. COMMISSIONER OF CUSTOMS CALCUTTA

JUDGEMENT

(1.) ON matters being called, nobody appeared on behalf of the appellants. Notice of hearing fixing todays date was issued to the appellants on 26 -3 -1999 i.e. with sufficient time. From record I also find that on the last date of hearing i.e. on 24 -3 -1999 nobody had appeared and the matter was adjourned to today in the interest of Justice. Neither is their any request on record for adjournment. It seems that the appellants are not interested in pursuing the appeals. Accordingly I dismiss both the appellants appeals for non -prosecution.