Customs, Excise and Gold Tribunal - Delhi
M/S. King Steel Rolling Mills, M/S. ... vs Cce, Chandigarh on 4 June, 2001
ORDER
K.K. Bhatia
1. This Miscellaneous Petition for early hearing is file dby the Counsel for the appellants in which it is stated that this appeal may be fixed for early hearing in the second week of June, 2001. The grounds for out of turn hearing of the appeal is stated to be that th eapplicant is being pressurised by the Department to deposit the differential duty in terms of the Order-in-Original No.86/CE-2000 dated 30.11.2000 passed by the Commissioner. It is observed that in the Order-in-Original no differential duty is demanded. This order only fixes the Annual Capacity of Production of the appellants. Even in the Miscellaneous Petition the amount of duty for which the Departmental Authorities are stated to be pressurising them is not indicated by the appellant. We are further of the view that since there are evertments to the facts in the Miscellaneous Petition, they should been verfied themselves and not by their Counsel.
2. In view of the above we do not find any force in this petition and the same is accordingly rejected.
3. The appellant shall come up for disposal in their own turn.
(Prounced & dictated in the open court)