Customs, Excise and Gold Tribunal - Delhi
M/S. Peekay Enterprises & Ors. vs Cce, Delhi-I on 18 June, 2001
ORDER
Lajja Ram
1. Shri A.K. Jain, Advocate submits that in these group of appeals filed by M/s. Peekay Enterprises and Ors., all the appellants had approached the Settlement Commission under the provisions of Section 32E of the Central Excises Act, 1944. He prays for withdrawal of all these appeals with liberty to come-up for restoration if the Settlement Commission does not entertain their matter. He refers to Final Order No. 835/2000 A dated 5.10.2000 passed by the Tribunal in similar circumstances.
2. Shri Rajeev Tandon, SDR is present for the respondent/Revenue.
3. In view of the prayer made on behalf of the appellants, all these appeals alongwith stay applications are dismissed as withdrawn. However, the appellants are at liberty to pray for restoration of their appeals and for hearing their stay applications in case the Settlement Commission does not entertain their matter.
4. With these observations, all these five appeals are dismissed.
5. A copy of this order be supplied to both the sides.
Order dictated & pronounced in the Open Court on 18.06.2001.