Customs, Excise and Gold Tribunal - Delhi
M/S. Rathi Ispat Ltd. & Others vs Cce Meerut on 23 April, 2001
Equivalent citations: 2001(136)ELT1308(TRI-DEL)
ORDER Ms Jyoti Balasundaram, Member (J)
1. The prayer in miscellaneous application 114/2001 is fro extension of time to file written objections to the show cause notice - by the final order No. 48-49/2001-A dated 1.2.2001, applicant was directed to file the reply by 16th April 2001. Ld. counsel Shri A.K.Jain, states that the reply has already been filed and hence this application becomes infructuous.
2. It is accordingly dismissed an infructuous.
3. The prayer in miscellaneous application 109/2001-A is for refund of pre deposit amount of Rs. One crore which the applicant deposited in 10 equal instalments between 28.12.98 to 4.10.99.
4. Tribunal's final order by which the impugned order was set aside is dated 11.2.2001. Hence the application is pre-mature. It is accordingly dismissed as such with liberty to the applicants to file a fresh application for direction within a reasonable time, if their claim for refund of pre-deposit amount is not disposed of by the authorities below.