Custom, Excise & Service Tax Tribunal
M/S Gaurav Pharma Pvt. Ltd vs Cce, Rohtak on 18 April, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING/DECISION : 18/04/2012. Excise Appeal No. 3634-3635 of 2010 M/s Gaurav Pharma Pvt. Ltd. ] Appellants Shri Krishan Arora, M.D. ] Versus CCE, Rohtak Respondent
Appearance Shri Prabhat Kumar, Advocate for the Appellant.
Shri S.R. Meena, Authorized Representative (DR) for the Respondent.
Vide stay order dated 29th November, 2011 appellant is directed to deposit a sum of Rs. 3,00,00,000/- (Rupees Three Crore) within a period of twelve weeks from the date of the order and report compliance on 18th April 2012. As per the statement made by learned Counsel of the appellant till date only a sum of Rs. 1,75,00,000/- (Rupees One Crore Seventy Five Lakhs) had been deposited. This does not amount to compliance of the order. Last opportunity is granted to the appellant to deposit the balance amount within two weeks failing which we shall be constrained to pass appropriate order under Section 35F of Central Excise Act, 1944.
List on 8th of May 2012 for compliance.
(Justice Ajit Bharihoke) President (Rakesh Kumar) Member (Technical) PK ??
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