Custom, Excise & Service Tax Tribunal
M/S Simran Bright Bar Industries vs Cc, Amritsar on 16 March, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing : 16.3.2012
Custom Appeal No. 657 of 2010
M/s Simran Bright Bar Industries Applicants/Appellants
Vs.
CC, Amritsar Respondent
Custom Appeal No. 658 of 2010 Devinder Singh Narang Appellants Vs. CC, Amritsar Respondent Custom Appeal No. 677 of 2010 M/s Girnar Impex Ltd. Appellants Vs. CC, Amritsar Respondent Custom Appeal No. 678 of 2010 M/s Sundesh Springs Pvt. Ltd. Appellants Vs. CC, Amritsar Respondent Custom Appeal No. 679 of 2010 M/s Siri Amar Exports Appellants Vs. CC, Amritsar Respondent Custom Appeal No. 680 of 2010 Shri Aishwar Jain Appellant Vs. CC, Amritsar Respondent Appearance Appeared for Appellant : Shri A. Jaju, Advocate & Shri Rupinder Singh, Advocate Appeared for Respondent : Shri B.L. Soni, A.R. CORAM: HONBLE MS. ARCHANA WADHWA, MEMBER (JUDICIAL) HONBLE SHRI MATHEW JOHN, MEMBER (TECHNICAL) Order No.dated. Per Archana Wadhwa:
On matter being called today for ascertaining compliance with the Tribunals Stay Order No. C/198-203/2011 dated 27.5.2011, ld. Advocate Shri Rupinder Singh, appearing for M/s Simran Bright Bar Industries and M/s Devinder Singh Narang submits that the said stay order directing these two petitioners to deposit an amount of Rs.50 lakhs each were put to challenge before the Honble High Court of Punjab & Haryana, at Chandigarh. In the case of Devinder Singh Narang, the Honble High Court vide their order dated 23.2.2012 had reduced the quantum of deposit to Rs.2 lakhs. The said deposit was required to be made within a period of one week from the date of the High Courts order. He submits that the said deposit stands made by the applicant.
In respect of M/s Simran Bright Bar Industries, he draws our attention to an order passed by the Honble High Court on 29th Feb. 2012. It stands recorded in the said order that standing counsel for Customs, Excise and Service Tax has accepted the notice on behalf of the Union of India and the matter is listed before the Honble High Court on 17.4.2012. As such, he prays that the matter be adjourned to a date after 17th April 2012.
In respect the other four applicants, who were directed to deposit 25% of the penalties imposed upon them, ld. Advocate Shri A.K. Jaju submits that the said order was also challenged before the Honble High Court of Punjab & Haryana and vide their order dated 12th March 2012, the applicants prayer for withdrawal of the petition stands accepted by the Honble High Court with liberty to the applicant to move the Tribunal for modification of the stay order. As such, he submits that some time be given to them for filing the application.
5. In view of the above developments, we adjourn all the matters to 2nd May 2012.
(Dictated & pronounced in open Court) (Archana Wadhwa) Member (Judicial) (Mathew John) Member (Technical) RM