ESS ESS METALS ENTERPRISES Vs. CEGAT

JUDGEMENT

(1.) AN order, dated 15th May, 2003 passed by the Customs Excise and Gold (Control) Appellate Tribunal, New Delhi (for short "the Tribunal") in petitioner's stay application No. 116/2003 -NB -C in E/Appeal No. 20/2003 -NB -C is under challenge in this writ petition.

(2.) THE material facts giving rise to the present writ petition are as follows : -

(3.) WE have heard Mr. O.S. Bajpai on behalf of the petitioner and Mr. P.R. Behl on behalf of the respondents.