Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise & ... vs M/S. Vineet Fibre (P) Lt., Surat And ... on 18 May, 2001
ORDER G.N. Srinivasan, Member (J)
1. This is an application for stay of implementation of the order passed by the Collector (Appeals) Surat-I, who by the impugned orders had held that there was no "plane" muchless mens rea is not entering debit entries in RG 23 A until the clerk make in the entries was forcefully prevented from doing so. he further held that the clerk was not permitted to complete the document entries. During the course of hearing this has been emphasised before me by the Counsel for the assessees.
2. The Ld. Counsel representing one of the respondents namely Vipul Textile Industries Ltd. [Stay Application No. E/Stay-704/2000-Mum in Appeal No. E/937/2000] that the amount of duty alleged to be due has been already collected by the department by encashment of the bank guarantee. The stay applications do not provide for any grounds of stay. I therefore dismiss the stay applications.
(Pronounced in Court)