IDMC LTD. Vs. COMMISSIONER OF CENTRAL EXCISE, VADODARA

JUDGEMENT

(1.) THIS stay petition is filed for the waiver of pre -deposit of the amounts confirmed by the adjudicating authority and upheld by the first appellate authority.

(2.) AFTER hearing both sides for sometime on the stay petition, I find that the appeal itself could be disposed of at this juncture as it lies in a narrow compass. Accordingly, after allowing the stay petition filed by the appellant, I take up the appeal for disposal.

(3.) HEARD both sides and perused the records.