Customs, Excise and Gold Tribunal - Mumbai
M/S. Natraj Packaging And M/S. Naryan ... vs Commissioner Of Central Excise & ... on 18 May, 2001
ORDER G.N. Srinivasan, Member (J)
1. During the course of hearing of the stay petition it transpires that the appellant has paid half amount. The amount of the duty demanded namely Rs.15,000/- in each case. Hence I direct the waiver of deposit of remainder of the sums of duty and penalty and stay the recovery thereof during the pendency of the hearing of the appeals.
(Pronounced in Court)