- (1.) Heard Sri Krishna Agarwal, learned counsel for the appellant.
(2.) No one turns up on behalf of the respondent even in the revised call.
(3.) The appeal has been preferred against the order of the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as 'CESTAT') dated 9-4-2013 by which, upholding the redemption amount, the penalty imposed upon the parties was reduced to Rs. 1 lakh each in place of Rs. 29,82,729/- equal to the value of the goods confiscated.;