Customs, Excise and Gold Tribunal - Calcutta
M/S Dugar Electronics vs C.C.E., Calcutta-Ii on 24 July, 2001
ORDER
Archana Wadhwa
1. The appellants were directed to deposit Rs. 13,699.62 (rupees thirteen thousand six hundred ninety nine and paise sixty two only) vide Stay Order No. S-346/Kol/2001 dated 31.5.2001. When the matter came up for ascertaining compliance Shri Nitin Jain, Chartered Accountant appearing for the appellant submits that they have moved a Miscellaneous Application for modification of the stay order.
2. After hearing both sides I find that the Tribunal in the said order observed that the appellants do not have a strong prima facie case in view of the Tribunal's decision reported in 2001 (43) RLT 20 (CEGAT-Delhi). Otherwise also I find that a very small amount of Rs. 13,699.62/- is involved in the present appeal. Accordingly, keeping all these facts in mind I reject the Miscellaneous Application and direct the appellant to comply with the said order within one week from today. Matter to come up for ascertaining compliance and disposal of appeal on 01.08.2001. It is made clear that in case of non-compliance with the said order the appeal would be dismissed without any further notice to the appellant(s).
(Dictated & pronounced in Court)