STERLITE OPTICAL TECHNOLOGIES Vs. COMMR. OF C. EX.

JUDGEMENT

(1.) The application is for modification of the Tribunal's stay order passed on 11 -12 -2002 asking for deposit of Rs. 10 lakhs out of the duty demanded of Rs. 29.29 lakhs.

(2.) The ground now advanced in this application is completely different from what is contained in the stay application as the representative of the applicant himself admits. It is a settled law that the stay applications cannot be argued in bits and pieces with different grounds being raised at different times. We, therefore, do not find ground for modification except to extend the time to show compliance of deposit by a month.

(3.) Compliance now to be shown on 10 -6 -2003.