Customs, Excise and Gold Tribunal - Mumbai
Actis Technologies P. Ltd. And M.M. ... vs Commissioner Of Customs, Ahmedabad on 6 June, 2001
ORDER G.N. Srinivasan, Member (J)
1. Appellants before us have filed the appeals against the order passed by the Commissioner of Customs (Preventive), Ahmedabad passed on 25.1.2001 where under he has enhanced value of the imported product thereby demanded differential duty of Rs. 2,04,784/-. The impugned order also imposes a penalty of Rs. 50,000/- as well as redemption fine of Rs. 50,000/-. The impugned order also imposes a penalty of Rs. 50,000/- on the partner who has also filed a separate appeal.
2. The appellants contained before us state that they have paid a sum of Rs. 3,50,000/- out of the amount demanded from them by the impugned order. They therefore pleaded waiver of the penalty of Rs. 50,000/- impose don the assessee as well as on the partner. Since the major portion of the amounts have been paid, we waive the payment of penalty on the appellant and stay the recovery thereof during the pendency of the appeals.
(Pronounced in court)