V MARUTHAMUTHU Vs. CUSTOMS EXCISE GOLD APPELLATE TRIBUNAL

JUDGEMENT

(1.) THE Order of the Court is as follows :- THEse writ petitions coming on for orders as to admission on this day, upon perusing the petitions and the respective affidavits filed in support thereof and upon hearing the arguments of Mr. K. R. Thamizhmani for M/s. Narman Associates, advocates for the petitioner, in each of the petitions and of Mr. K. Jayachandran , additional Central Government Standing Counsel on behalf of the Second respondent the court made the following order: - THEse writ petitions have been filed for waiver of pre-deposit of a duty of Rs. 6, 63, 948. 06 and a penalty of Rs. 25, 000/- on each of the petitioner under the impugned order of the Collector of Central Excise, Coimbatore , dated 20-5-1991.

(2.) NOTICE of motion has been ordered by me on 20-12-1991. Mr. K. Jayachandran , additional Central Government Standing Counsel appeared for the respondents.