CREATIVE INFOSPACE PVT LTD REP BY ITS MANAGING DIRECTOR KADIRESAN ADITYAN Vs. COMMISSIONER APPEALS OFFICE OF THE COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) HEARD Mr.S.Thirvenkataswamy, learned counsel appearing for the petitioner and Mr.V.Sundareswaran, learned counsel appearing on behalf of the second respondent.

(2.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioner had submitted that he would make a pre-deposit of Rs.1,50,000/-, before the second respondent. He had further submitted that, on such pre-deposit being made, this Court may direct the first respondent to hear the Appeal, in Appeal No.380/2011 (MST) and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.

(3.) THE Writ Petition is ordered accordingly. No costs. Consequently, connected Miscellaneous Petition is also closed