Customs, Excise and Gold Tribunal - Delhi
Cst vs Hma Udyog Ltd. on 24 April, 2007
ORDER
S.S. Kang, Vice-President
1. The Revenue filed this application for staying the operation of the impugned order on the ground that refund claim of Rs. 82,544/- is time-barred. In these circumstances, the refund of Rs. 82,544/- is staved during the pendency of the appeal.
2. The stay petition is allowed.
(Dictated & pronounced in open Court)