Customs, Excise and Gold Tribunal - Delhi
M/S. Shakti Zarda Factory Shri V.K. ... vs Cce, Delhi on 29 June, 2001
ORDER
Lajja Ram
1. Shri Kamaljeet Singh, Ld. Advocate submits that the appellants had already deposited a sum of Rs. 50 lakhs in the year 1988 when the search and seizure operations in these proceedings took place. He prays that the balance pre-deposit of the duty amount and the penalty amount including penalty imposed on the Director maybe waived and recovery stayed and the appeal itself be heard at an early date.
2. Shri Mewa Singh, Ld. DR Agrees/with the factual position as submitted by the Ld. Advocate.
3. After hearing both the sides and after going through the facts on record subject to the condition that the amount already deposited will remain with the Department till the disposal of the appeal we waive the requirement of pre-deposit of the balance duty amount and the penalty amount including the penalty imposed on the Director and stay its recovery till the disposal of the appeals.
4. As both the sides agree for early hearing of the case, we fix the hearing on 11.7.2001.
Order dictated in the open Court.