Customs, Excise and Gold Tribunal - Delhi
M/S. Addi Alloys Pvt. Ltd. vs Commissioner Of Central Excise, ... on 14 June, 2001
Equivalent citations: 2001(134)ELT751(TRI-DEL)
ORDER
S.S. Kang, Member
1. The applicant filed this application with the prayer that the operation of the impugned order be stayed.
2. Heard both sides.
3. In this case the abatement claim of the applicant has been rejected by the Commissioner. Both sides admitted that the amount of duty is not quantified. In these circumstances, I find no merit in the present application. The same is rejected. However, the Registry is directed to list the appeal on 24.7.2001.