Customs, Excise and Gold Tribunal - Mumbai
Ranko Refrigeration Company vs Cce on 1 June, 1998
Equivalent citations: 1998(77)ECR705(TRI.-MUMBAI)
ORDER
K.S. Venkataramani, Vice-President
1. On hearing the Ld. Counsel Shri M.H. Patil for the applicant and Shri S.V. Singh the Ld. JDR, we are inclined to waive the pre-deposit of penalty to Rs. 2.00 lacs imposed on the applicants in the impugned order under Rule 209-A of the Central Excise Rules. We do so following the order by this Bench in stay applications arising out of the same impugned...and Cooling Coils from M/s. Refrigeration Industries. In the earlier stay orders arising out of the same impugned order No. 1000-07/98/WRB dt. 21.4.1998, the Bench has ordered the waiver of pre-deposit of penalty by the buyers in identical circumstances. Therefore in the present case also we dispense with the pre-de-posit of penalty and grant stay.
(Pronounced in Court).