Customs, Excise and Gold Tribunal - Mumbai
Gujarat Small Scale Industries ... vs Commissioner Of Customs Ahmedabad on 23 April, 2001
ORDER
Gowri Shankar, Member(T)
1. We have heard on the application for modification of the stay order.
2. On the last occasion the matter was adjourned for the departmental representative to verify the claim of financial hardship made by the applicant. He says that it has been reported to him by the Commissioner that August, 1999 onwards the company has ceased its business activities except recovery. On it being pointed out to the counsel for the applicant that the applicant was busy in recovering amount due to it, it is only fair that it should deposit the amount recoverable from it, he offer to deposit Rs. 5 lakhs within a month from today. Having regard to the facts before us we accept this offer and accordingly modify our earlier stay order.
3. Compliance on 12th June, 2001.