Customs, Excise and Gold Tribunal - Delhi
Data Enterprises vs Commissioner Of Customs on 19 May, 2000
Equivalent citations: 2000(119)ELT498(TRI-DEL)
ORDER Lajja Ram, Member (T)
1. Shri K.K. Anand, Advocate submits that the imported goods worth over Rs. 6 lakhs are with the Customs and he gives an undertaking that pending decision by the Tribunal, the goods will not be redeemed although the option to redeem the goods had been given by the lower authorities on payment of redemption fine of Rs. 4,50,000/-. He prays that the requirement of pre-deposit of Rs. 1 lakh be waived till the disposal of the appeal.
2. Shri Satnam Singh submits that the photos of the goods have since been received, the goods were complete photocopiers and Revenue has a good case on merits.
3. As we are concerned only with the disposal of the stay application today keeping in view the fact that the goods are with the Customs and they will remain with the Customs till the disposal of the appeal, we waive the requirement of pre-deposit of penalty amount of Rs. 1 lakh and fix the matter for regular hearing on 28-6-2000.