Customs, Excise and Gold Tribunal - Mumbai
M/S Abhishek Steel P. Ltd. And Ors. vs Commissioner Of Cen. Excise, ... on 2 July, 2001
ORDER G.N. Srinivasan, Member (J)
1. For the last 5 to 6 times none has appeared for the applicants. In this case, in the impugned order the Adjudicating Authority has confirmed the duty demand of about Rs.25 lakhs on the assessee and imposed penalty on Shri Rakesh S. Sharma and others under Rule 209A of Central Excise Rules. We have gone through the impugned order and the appeals. We are prima-facie of the view that the applicant does not have a strong prima-facie case. Hence, we direct the assessee to pay a sum of Rs. 10 lakhs (Rupees Ten lakhs) within two months on receipt of the order. As far as the applicant Shri Rakesh S.Sharma is concerned, as stated above, he does not have a strong prima-facie case. Hence, instead of payment of Rs. 5 lakhs imposed on him we direct him to pay a sum of Rs. 1,00,000/- (Rupees One lakhs) within eight weeks on receipt of this order. On payment/being made, there will be waiver of the reminder of the sums due under the impugned order and stay the recovery thereof during the pendency of the appeals.
2. Compliance on 8.10.01.
(Dictated in Court)