Customs, Excise and Gold Tribunal - Calcutta
M/S Sail (Rourkela Steel Plant) vs Cce, Bbsr on 7 August, 2001
ORDER
Shri G.R.Sharma.
1. Arguing the miscellaneous application counsel for the applicant submits that they have complied with direction of the Committee on Disputes by depositing the requisite amount. He submits that the case may now be listed for regular hearing.
2. Revenue had checked the position and have confirmed the statement of the appellant in regard to deposit of the mount directed to be deposited.
3. WE have heard the submissions of the counsel of the appellant who has also perused the order of the Committee on Disputes directing the applicant to deposit the particular amount. We find that the hurdle of section 35F has already been crossed. In these circumstances the appeal is now fit to be listed for final hearing. The appeal should come up for final hearing on 21.8.2001.
Dictated in the Court.