Customs, Excise and Gold Tribunal - Calcutta
Shri Palash Biswas And Others vs C.C. (Prev), W.B. on 24 July, 2001
ORDER
Archana Wadhwa
1. Both the appeals have been filed by the appellants against the interim order passed by the Commissioner of Customs (Appeals) directing to deposit amount of Rs.25,000/- (rupees twenty five thousand only) each. However, it is well settled law that no appeal lies to the Tribunal against interim order passed by the Commissioner (Appeals). As such I hold that both the appeals are not maintainable. The same are dismissed accordingly. The stay petitions also get disposed of.
(Dictated & pronounced in Court)