Customs, Excise and Gold Tribunal - Calcutta
Headway Lithographic Co. vs Commissioner Of Central Excise, ... on 24 September, 2001
JUDGMENT
Lajja Ram
1. For hearing the present appeal, the appellants, M/s. Headway Lithographic Co. were required to predeposit the duty amount of Rs. 27,03,003.00 (Rupees twenty-seven lakh and three thousand and three) and an equal amount of penalty plus interest at the appropriate rate. Shri K.K. Banerjee, learned Advocate submits that the facts in the present case are more or less to similar to the one in Stay Petition No. 423/01(ER-364/01) in the case of Litus Litho Works whose Stay Petition has been disposed of by the Tribunal by a separate Order today.
2. On going through the facts on record and after hearing both sides, we direct the applicants to predeposit Rs. 5.00 lakh (Rupees five lakh) only within a period of eight weeks from today. On depositing the above sum of Rs. 5.00 lakh within a period of eight weeks from today, predeposit of the balance duty amount and the full penalty amount will be stayed and recovery stayed till the disposal of the appeal. To come up for noting compliance and further Orders on 27.12.2001.
Dictated in the open court.