Custom, Excise & Service Tax Tribunal
Bhima Ssk Ltd vs Commissioner Of Central Excise, ... on 22 October, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPLICATION No. ST/S/94718/13-Mum in APPEAL No. ST/86550/13-Mum (Arising out of Order-in-Appeal No. PIII/RP/06/2013 dated 10.1.2013 passed by Commissioner of Central Excise (Appeals), Pune-III) Bhima SSK Ltd. Applicant Vs. Commissioner of Central Excise, Pune-III Respondent
Appearance:
Ms. Gauri Natu, Advocate, for applicant Shri V.K. Agarwal, Additional Commissioner (AR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) Date of Hearing: 22.10.2013 Date of Decision: 22.10.2013 ORDER NO Per: S.S. Kang Heard both sides.
2. The applicant filed this application for waiver of pre-deposit of dues. The present impugned order is passed in pursuance to the remand order dated 4.6.2012 passed by the Tribunal whereby the Tribunal, after taking into consideration the deposit of 30% in view of the order dated 9.4.2012 passed by the Honble Bombay High Court, waived the pre-deposit of the remaining dues. In view of the earlier order passed by the Tribunal, the amount already deposited is sufficient for hearing of the appeal. Pre-deposit of the remaining dues is waived and recovery of the same is stayed during the pendency of the appeal. The stay petition is allowed. (Dictated in Court) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President tvu 1 2