Customs, Excise and Gold Tribunal - Delhi
M/S. Vvs Concast Ltd. vs Cce, Allahabad on 14 June, 2001
ORDER
Archana Wadhwa
1. We find that by the impugned order the Commissioner has only fixed the annual production capacity of appellants unit and there is no confirmation of demand of duty in the impugned order. As such we find that the stay petition under the provisions of Section 35F is not maintainable. The same is accordingly dismissed as not maintainable.