Customs, Excise and Gold Tribunal - Mumbai
Hiren Aluminium Ltd. And Ors. vs Commissioner Of Central Excise on 17 January, 2006
Equivalent citations: 2006(110)ECC73, 2006ECR73(TRI.-MUMBAI), 2006(200)ELT510(TRI-MUMBAI)
ORDER Krishna Kumar, Member (J)
1. Heard both sides.
2. The ld. C.A. appearing on behalf of the appellants submits that in the order sheet of M/s. Hiren Alluminium Ltd., the amount for pre-deposit is mentioned as Rs. 80 lakhs whereas due to typographical mistake in the stay order the amount has mentioned as Rs. 50 lakhs. Therefore, the amount of Rs. 50 lakhs as mentioned in the stay order dated 29.11.2005 in Hiren Alluminium Ltd. may be read as Rs. 80 lakhs. He also submits that a sum of Rs. 50 lakhs has already been deposited in respect of Hiren Alluminium Ltd. Therefore, time may be given to deposit the balance amount of Rs. 30 lakhs. As regards M/s. Pankaj Extrusion Ltd., the ld. C.A. points out that the order sheet shows a pre-deposit of Rs. 50 lakhs whereas the stay order dated 28.11.2005 shows as Rs.80 lakhs. Therefore, in place of Rs. 80 lakhs the amount in respect of M/s. Pankaj Extrusion Ltd. may be read as Rs. 50 lakhs. The order shall be deemed to be corrected accordingly. He submits that since the entire amount of Rs. 50 lakhs in case M/s. Pankaj Extrusion Ltd. is yet to be deposited, the time may be extended.
3. We accordingly extend the time upto 31.1.2006 to make the pre-deposit of balance amount of Rs.30 lakhs in respect of Hiren Alluminium Ltd. and Rs. 50 lakhs in respect of Pankaj Extrusion Ltd. Compliance is to be reported on 2.2.06.
(Pronounced in Court)