G. VENU Vs. COMMISSIONER OF CUSTOMS, HYDERABAD

JUDGEMENT

(1.) THESE appeals have been made against the following Orders -in -Original passed by the Commissioner of Central Excise, Hyderabad -II Commissionerate :

(2.) IN terms of the above -mentioned Orders, penalties have been imposed on S/Shri G. Venu and Srikanth respectively. The appellants Shri G. Venu is imposed with the following penalties in OIO 03/2007.

(3.) IN terms of the above impugned orders, the appellants are required to pre -deposit the above -mentioned penalties. However, they have filed their appeals against the impugned orders and have filed an application for stay of the above mentioned amounts which are required to be pre -deposited.