SATVIK INDUSTRIES Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THE present appeal has been filed by the appellant being aggrieved by the order dated 31 -1 -2008 2008 (230) E.L.T. 49 (Tri. -Del.) passed by the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred as the Tribunal). The appellant, being aggrieved by the order -in -original passed by the Commissioner of Central Excise on 23 -3 -2007, had preferred an appeal (Appeal No E/2968/2007) in respect of the penalty of Rs. 1,06,01,497/ - which had been imposed upon the appellant by the Commissioner. It is relevant to note that no duty as such was levied or a demand raised on the appellant by virtue of the said order -in -original. Apart from the present appellant, there were others also who had filed appeals in respect of the said order -in -original, before Tribunal. The appellant had also filed an application for waiver of pre -deposit. When the question of waiver of pre -deposit was being heard by the Tribunal, the Tribunal came to the conclusion that it would be a fit case to direct the Commissioner to pass fresh orders after giving an opportunity of hearing to the appellants including the petitioner on merits. This view had been formed by the Tribunal because the Tribunal was convinced by the arguments advanced by the appellant before it that no effective hearing had been provided to them by the Commissioner before the order -in -original had been passed. After coming to such a conclusion the Tribunal set aside the order -in -original passed by the Commissioner and disposed of all the appeals including that of the appellant. However, while disposing of the appeals, the Tribunal passed the following directions:

(2.) THE appellant is aggrieved by the aforesaid directions of the Tribunal whereby the appellant is required to make a deposit of Rs. 30.00 lacs for a hearing to be granted by the Commissioner. The learned Counsel for the appellant submitted that the provisions of Section 35F of the Central Excise Act, 1944 pertains to deposit for the purpose of hearing the appeal. In the present case, according to the learned Counsel for appellant, there was no appeal pending before the Tribunal and therefore, no order directing deposit of Rs. 30.00 lacs towards penalty could have been passed by the Tribunal as a condition for hearing the appellant in the original proceedings. He also submitted that before a direction with regard to the deposit could be made under the said provision, there must be some duty or penalty levied. Since the Tribunal had set aside the order -in -original, there was no duty or penalty levied against the appellant and, as such, the question of making a deposit of Rs. 30.00 lacs did not at all arise.

(3.) IN view of above directions passed in the appeal, this application is disposed of as having become infructuous.