BIKRAM SINGH CHANNA Vs. REGISTRAR, CEGAT; COMMISSIONER OF CENTRAL EXCISE AND SUPERINTENDENT OF CENTRAL EXCISE

JUDGEMENT

(1.) With the consent of either side the writ petition itself is taken up for final disposal.

(2.) The request for pre-deposit has been declined by CEGAT. The order passed by the CIGAT in my considered view is a well considered order. At the time of admission, this Court directed the petitioner to deposit Rs. 3,00,000 with the second respondent. The said condition has been complied with. As per the order passed by the CEGAT, another sum of Rs. 7,00,000 has to be remitted or deposited by the petitioner.

(3.) Taking into consideration of the entire order, while holding that the direction to make a pre-deposit of Rs. 10,00,000 is too onerous, this Court modifies the impugned order passed by the CEGAT and directs the said authority shall take up the appeal on file if the writ petitioner deposits another sum of Rs. 2,00,000 within a period of six weeks from today. If the said sum of Rs. 2,00,000 is not remitted within six weeks, then the consequence will be the earlier order passed by the CEGAT will stand.