Customs, Excise and Gold Tribunal - Delhi
M/S. O.N.G.C. vs Cce, Mumbai on 3 May, 2001
ORDER
Jyoti Balasundaram
1. At the outset it is noted that there is no quantification of the duty demand. The Commissioner (Appeals) has directed duty to be worked out after verification of the assessee's stand that they had already paid Rs.49 crores on 'lean gas'. Since there i s no quantification of duty demand, the stay application is dismissed as premature with liberty to the applicants to move fresh applications as and when the duty amount gets quantified.