WAGHBAKRIWALA RAYONS Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) Rule. Mr. R. J. Oza, learned senior standing counsel waives service of notice of rule on behalf of the respondent No.1.

(2.) Having regard to the controversy involved in the present case, which lies in a very narrow compass, with the consent of the learned counsel for the respective parties, the matter was taken up for final hearing.

(3.) This petition under Articles 226 and 227 of the Constitution of India is directed against the order dated 5th February, 2014 passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench, Ahmedabad (hereinafter referred to as "the Tribunal"), whereby the Tribunal while remanding the matter to the adjudicating authority, has directed the petitioners herein to deposit an amount of Rs.20,00,000/- within a period of eight weeks and to report compliance to the adjudicating authority.