BHAGWATI ISPAT PVT. LTD. Vs. CCE

JUDGEMENT

(1.) THESE three miscellaneous applications have been filed for modification of the Stay Order No. S/106/06 -Ex dated 25.1.2006.

(2.) IN the miscellaneous application No. 75 dated 23.1.2006, it is mentioned that the stay application came up for hearing on 20.1.2006 and the bench was pleased to adjourn the matter to 25.1.2006 to enable the appellant to place certain records and documents for consideration as mentioned therein. However, we find that no such order was passed on 20.1.2006, the only order passed was that the matter was adjourned to 25.1.2006 at the request of the counsel. On 25.1.2006, however, the stay application was disposed of taking into consideration all the issues raised by the applicants. Therefore, miscellaneous application No. 75 of 2006 also stood disposed of along with the main stay application.

(3.) IN the miscellaneous application No. 349 of 2006, the applicants have prayed to modify the Stay Order dated 25.1.2006 after setting aside the impugned order by granting total waiver of pre -deposit of the disputed demands of duty and penalty.