Customs, Excise and Gold Tribunal - Delhi
M/S Texcomash Exports vs Cce New Delhi on 23 May, 2001
ORDER
1. The complaint raised by the petitioner herein is that the departmental authorities are not complying with the directions given by this Tribunal in final order No. 15/2000-A dated 19-1-2000. Department sought to challenge that order before the Supreme Court by filing D No. 385/2001 (appeal happened to be filed out of time and so not numbered as Civil Appeal). Their Lordships by order dated 23-2-2001 dismissed the petition for condoning the delay caused in filing the appeal and consequently the appeal was dismissed. Even thereafter the officers of the Department are not carrying out the direction given by this Tribunal in the order dated 19-1-2000.
2. When this petition camp up for orders, learned Departmental Representative submitted that no instruction has been obtained by him from the Department on the delay in implementing the orders of the Tribunal dated 19-1-2000. On this ground he wants a short adjournment.
Case is adjourned to 13-6-2001 to enable the Department to get the details.