Customs, Excise and Gold Tribunal - Mumbai
Nandesari Rasaynee Ltd. vs Commissioner Of Central Excise on 12 April, 2000
Equivalent citations: 2000(121)ELT244(TRI-MUMBAI)
ORDER Gowri Shankar, Member (T)
1. Modification of the Tribunal's order is prayed for on the ground that, subsequent to its order, the company has been accorded the status of sick industrial undertaking by the Board of Industries and Financial Reconstruction. This seems to be the case, as seen from the order of the Board dated 2-12-1999. Accordingly, we modify our earlier order and waive deposit of the duty demanded and penalty imposed but do not stay recovery leaving it to the department to pursue recovery proceedings as may be advised according to law.