Customs, Excise and Gold Tribunal - Mumbai
Stanlek Engineering Pvt. Ltd. vs Commissioner Of Central Excise, ... on 5 November, 2001
JUDGMENT
Jyoti Balasundaram, Member(J)
1. It is brought to our notice by the ld.Consultant for the applicants while arguing the application for waiver of pre-deposit of penalty of Rs.1,43,815/- that the matter had been come up earlier by way of appeal to the Tribunal which directed pre-deposit of Rs. 20,000/- towards penalty and remanded the case for fresh decision on merits and the ld.Consultant, therefore, submits that since this amount already stands paid by them consequent upon the Tribunal's remand order, no further pre-deposit of penalty may be called for keeping in mind that the duty amount stands paid.
2. The ld.departmental representative reiterates the findings of the authority below.
3. Having regard to the above submissions, we are of the view that no further pre-deposit should be called for and we, therefore, waive the pre-deposit of the penalty amount and stay recovery thereof pending the appeal.
(Dictated in Court)