Customs, Excise and Gold Tribunal - Mumbai
Gotco (India) P. Ltd vs C.C.E., Calcutta on 16 May, 2001
ORDER
Gowri Shankar, Member(T)
1. In view of the specific provision in the stay order that the amount in question was to be deposited "within 2 months from today" i.e. from the date of the diction of the order, we are unable to accept the contention of the counsel of the applicant that the deposit which was made on 11.12.2000, about 18 days after the expiry for the period provided, is within the time.However, considering that the deposit has been made though belatedly, we condone the delay in making the deposit and accordingly recall the order dismissing the appeal for non-compliance of the stay order.Appeal to be heard and disposed off on its turn.