SONATA MARKETING Vs. UNION OF INDIA

JUDGEMENT

(1.) LEAVE is granted.

(2.) IN this appeal the interim order dated May 5, 2000 passed by a Division Bench of the High Court of Bombay in the Writ Petition filed by the respondent, is under challenge. Against the order of the Settlement Commission, Custom and Central Excise, Mumbai, dated April 13, 2000 to which we shall presently refer, the respondents filed Writ Petition in the High Court of Bombay wherein the impugned interim order was passed.

(3.) THE Settlement Commission in its order dated April 13, 2000 directed that the admitted amount of Rs. 4,75,719.65/- (Rupees four lacs seventy five thousand seven hundred nineteen and paise sixty five only) be deposited within thirty days of receipt of that order. That order contains a further direction that on the appellant furnishing a bank guarantee of Rs. 1.5 lacs (Rupees one lac fifty thousand only) the Commissioner of Customs shall release the goods in question provisionally.