Customs, Excise and Gold Tribunal - Calcutta
Guru Ispat Ltd. vs Commissioner Of Customs (Port), ... on 19 December, 2001
JUDGMENT
Archana Wadhwa
1. The prayer in the application is for dispensing with the condition of predeposit of penalty amount of Rs. 1,00,000/-. We are informed by the ld. Advocate, Shri S. Dasgupta appearing for the appellants that the entire differential duty amount of Rs. 8,00,000/- have been deposited by them in terms of Hon'ble High Court's Order and upon giving a bond of Rs. 5,00,000/- against the redemption fine, confiscated goods have been released to them.
2. In view of the fact that the entire duty stands deposited by the appellants, we dispense with the condition of predeposit of penalty amount and recovery during the pendency of the appeal. The Stay Petition is accordingly allowed in the above terms. We fix the main appeal for hearing also on 16th January, 2002.
Dictated and pronounced in the open Court.