REGENT COMPUTRONICS PVT. LTD.

Golden Tobacco Limited Appellant

V/S

Cce (Adjudication) Respondents

Referred Judgements :-

COMMISSIONER OF CENTRAL EXCISE DELHI VS. MARUTI UDHYOG LIMITED [REFERRED TO]
BENARA VALVES LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
BHAVYA APPARELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
INDU NISSAN OXO CHEMICALS IND LTD VS. UNION OF INDIA [REFERRED TO]
L.G.Electronics India Pvt.Ltd. VS. Commissioner of Central Excise Noida [REFERRED TO]
SARLA POLYESTER LTD. VS. COMMISSIONER OF C. EX., SURAT-II [REFERRED TO]
ASIAN ALLOYS LIMITED AND MR. PAWAN VS. CCE [REFERRED TO]

JUDGEMENT

(1.) These are the applications for waiver from the requirement of pre -deposit and also the stay on recovery of -

(2.) Heard both the sides in respect of the stay applications.

(3.) The appellant plead financial hardship on the ground that they are a sick company in respect of which a rehabilitation package finalised by the BIFR vide order dated 17/12/02 is under implementation and for this reason the pre -deposit should be waived for hearing of these appeals. Our observations in respect of this plea of the appellant are as under:

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GOLDEN TOBACCO LIMITED Vs. CCE (ADJUDICATION)

Referred Judgements :-

JUDGEMENT

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