ASHA PHOTO STUDIO Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THE appellant has filed this appeal along with an application for stay of demand.

(2.) THE applicant submits that his work place is at Chandrapur, he is having financial hardship and is not able to afford traveling to Mumbai and prayed that the application for stay as well as the appeal be decided as per the submissions made by the applicant in the appeal memo.

(3.) AFTER hearing learned JDR at length and examination of the records, I grant waiver of pre -deposit of the entire demand and the appeal is also taken up for disposal.