LAWS(MAD)-2003-4-233

RAMASWAMY NAIDU TEXTILES LTD. Vs. CEGAT

Decided On April 22, 2003
Ramaswamy Naidu Textiles Ltd. Appellant
V/S
CEGAT Respondents

JUDGEMENT

(1.) THE writ petition has been filed aggrieved by the order dated 8 -8 -2000 made in the stay application pending appeal before the Customs, Excise and Gold (Control) Appellate Tribunal in Stay Order No. 672 of 2000.

(2.) THE point to be resolved before the Tribunal is that whether there is violation under Rule 57R(8) of the Central Excise Rules, 1944 which make the petitioner liable for penalty under Rule 57U(6).

(3.) THIS Court admitted the writ petition and ordered interim stay in the year, 2001. Now the respondent has come out with an application for vacating the stay. Since the issue involved in the present writ petition lies in a very narrow compass, with the consent of the Counsel appearing for the respective parties, the writ petition itself is taken up for final disposal.