Customs, Excise and Gold Tribunal - Delhi
M/S. Vipin Enterprise vs C.C., Kandla on 6 June, 2001
ORDER
Jyoti Balasundaram
1. By the above application, applicants pray for implementation of the Final Order No. 328/98-A dated 26.2.1998 of the Tribunal by which the impugned order passed by the Commissioner of Customs, Kandla was set aside and case remanded for fresh decision in accordance with law. They submit that although Tribunal passed the Final Order more than 2 1/2 years above, no fresh orders have been passed. It was brought to our attention that although hearings were fixed by the Commissioner in January and April, 2001, no hearing had taken place till date.
2. On hearing both sides, we direct the jurisdictional Commissioner of Customs to hear the applicant and pass fresh orders on or before 31.7.2001.
3. Matter listed for reporting compliance on 13.8.2001.