Customs, Excise and Gold Tribunal - Delhi
M/S. Nestle (I) Ltd. vs C.C.E., Chandigarh on 21 June, 2001
ORDER
S.S. Kang
1. Heard both sides.
2. Ld. Counsel submits that at the time of hearing of the appal before the Commissioner (Appeals), the appellants had already deposited an amount of Rs. 1.5 lakh out of the total demand of Rs. 1,98,273.00.
3. Keeping in view that the applicants had already deposited a sum of Rs. 1.5 lakh, the remaining amount of duty and penalty is waived for hearing of the appeal. Registry is directed to list the appeal on 12.09.2001 for regular hearing.