TOPPAN PLYWOOD PRIVATE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) CONSIDERING that the matter pertains to 1998 and the view that the Court is inclined to take, the petition is taken up for final hearing and disposal today.

(2.) IN case you do not avail of this opportunity, your petition for stay shall stand decided against you. In addition, you shall be required to make the pre -deposit of duties adjudged in the impugned order within the said period of 15 days, failing which your appeal petition on merits shall be dismissed for non -compliance of the requirement of Section 35F of the Central Excise Act, 1944. After making the deposits, a photocopy of payment document should be sent so as to reach this office by 4th July, 1997 which shall be the last date for ensuring compliance of the mandatory requirement of the section of the Act. Failure on your part in this regard shall forthwith result in dismissal of the appeal petition for non compliance of the requirement of pre -deposit of duties required under the law.

(3.) KINDLY take immediate notice and ensure compliance with the stipulated period.