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Judgment
6 paragraphs · 103 wordsVide stay order No. 60201-60202/2013 dated 27 .11.2013 the appellant was directed to make pre-deposit of Rs.15.00 Lakhs in 3 monthly
instalments of Rs.5.00 Lakhs each payable by 20th of each month beginning from December, 2013 arid compliance to be reported on today.
When the matter was called for compliance on today none appeared on behalf of the appellant nor there is any compliance is reported by the
appellant of the order dated 27th November, 2013.Iin these circumstances, appeal is dismissed for non-compliance under the provisions of section
129E of the Customs Act, 1962.
[Dictated & Pronounced in the open Court].