Custom, Excise & Service Tax Tribunal
Passed By : Commr. (Appeals), C.Ex. & ... vs Represented By : None, Written ... on 1 April, 2010
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Application No. : E/S/1774 of 2009 Appeal No. : E/1638 of 2009 Arising out of : OIA No. 219/2009 (Ahd-II) CE/CMC/Commr(A)/Ahd/ S/ (S-A-II)/09 dated 31.7.2009. Passed by : Commr. (Appeals), C.Ex. & Cus., Ahmedabad Appellant (s) : M/s. Hipolin Limited Represented by : None, Written submission. Respondent (s) : Commissioner, C. Excise Ahmedabad
Represented by : Shri S.K. Mall, SDR CORAM :
Honble Mr. B.S.V. Murthy, Member (Technical) Date of Hearing : 01.04.2010 Date of Decision : 01.04.2010 ORDER No. _____________ /WZB/AHD/2010 Per : Mr. B.S.V. Murthy, Vide order No. S/58/WZB/AHD/2010 dated 28.1.2010, the appellants were required to deposit entire duty amount demanded, within eight weeks and report compliance today. When the matter came up for compliance before Assistant Registrar, the appellant submitted a letter seeking additional six weeks time to comply with the directions of the stay order. However, in the letter appellants have also mentioned that they were required to make pre-deposit of 50% of duty involved.
2. Appellants seem to be under a wrong impression that they are required to deposit 50% of the duty demanded. It is made clear that stay order required the appellants to deposit full duty of amount demanded. In the interest of justice, extension of time for six weeks for making deposit, as sought for by the appellant is allowed and appellant is required to report compliance on 20.5.2010. (Dictated and pronounced in the Court) (B.S.V. Murthy) Member (Technical) KL 2