UNISON HOTELS Vs. COMMISSIONER OF CUSTOMS (PORT-EXPORT)

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed challenging the Miscellaneous Order Nos. 40753-40756 of 2014, dated 26-5-2014, passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai (for brevity, "the Tribunal").

(2.) At the time of admission, this Court considering the plea made by the learned counsel for the appellants that the order of the Tribunal directing pre-deposit is onerous and is causing great financial difficulties, passed the following order:

(3.) When the matter was taken up for hearing today, it is stated by the learned counsel for the appellants that the department has encashed the bank guarantee in a sum of Rs. 96,11,113/-, as ordered by the Tribunal and as such, the order of the Tribunal has been complied with by the appellants.