Madhya Pradesh High Court
M/S Cox India Limited Thr. vs The State Of Madhya Pradesh Thr. on 15 December, 2016
WP-1618-2015
(M/S COX INDIA LIMITED THR. Vs THE STATE OF MADHYA PRADESH THR.)
15-12-2016
Shri N.S. Kirar, learned counsel for the petitioner.
Smt. Ami Prabal, learned Dy. Advocate General for the
respondents.
Heard on I.A.No.608/16, an application for furnishing the security against remaining 75 % of the penalty amount.
Learned counsel for the petitioner submits that the impugned order has been passed by the Commissioner, Excise, without application of mind. The order has been affirmed by the Board of Revenue. It is further submitted that the objection raised by the petitioner to the impugned notice has not been considered. It is also submitted that the petitioner is ready and willing to furnish the security to the satisfaction of the District Excise Officer.
In view of the aforesaid and in view of the facts and circumstances of the case, in case the petitioner furnishes security to the satisfaction of the District Excise Officer within a period of two weeks from today, no coercive action shall be taken against the petitioner.
Certified copy as per rules.
(S.A. DHARMADHIKARI) JUDGE mani