SHRI SATHYAPAL REDDY, PROPRIETOR Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) BY stay application No. 711 -713/2005 dated 17th August, 2005, the appellants were directed to pre -deposit Rs. 5,00,000 each and report Page 207 compliance today. They have failed to comply with the terms of the stay order and hence the appeals cannot be heard in terms of Section 129E of the Customs Act. The appeals are dismissed under Section 129E of the Customs Act for non -compliance. The appellants may seek restoration, if they have complied with the terms of the stay order. (Pronounced and dictated in open Court on 21st November, 2005)