Bhattacharya, J. - (1.)Since nobody appears on behalf of the respondents despite service of notice, this Court requested Mr. Sibdas Banerjee and Mr. A.K. Deb, who generally appear on behalf of the Respondent-Authorities, to appear in this matter. Mr. Banerjee and Mr. Deb agreed to appear in this matter on behalf of the Respondent-Authorities. A copy of this application has been served upon Mr. Deb in Court. The Respondent-Department is directed to regularise the appointments of Mr. Banerjee and Mr. Deb in this matter.
(2.)By this application the petitioner has challenged an ex parte order dated December 18, 2002, passed by the Customs, Excise and Gold (Control) Appellate Tribunal, Eastern Bench, Kolkata, directing the petitioner to deposit a sum of Rs. 50 lakh as a condition for the purpose of hearing of the Appeal before the Tribunal
(3.)After hearing Mr. Bajoria appearing on behalf of the petitioner and Mr. Banerjee appearing on behalf of the respondents, I find that in view of the Lawyers' Strike an application for adjournment was filed before the Tribunal, but the Tribunal rejected such application and thereafter, proceeded ex parte.
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