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Judgment
7 paragraphs · 130 wordsOn 1711.2014, COD application filed by the appellant for the condonation of delay in preferring the appeals was allowed. Stay applications were
taken up and since there was no representation on behalf of the appellant despite service of notice of hearing of the stay applications, stay applications
were dismissed for default. Consequently, the appellants were directed to pre-deposit the entire assessed quantum of penalties within four weeks and
report compliance on 5.1.2015. The order endorsed a default clause to the effect that the appeal would stand dismissed for failure of pre- deposit as
directed.
When the matter is taken up for recording compliance, we find neither proof of deposit of the penalty as directed nor a report of compliance. Hence
the appeals are dismissed for failure of pre-deposit.