V. LAKSHMANAN AND ORS. Vs. COMMISSIONER OF CUSTOMS OFFICE OF THE COMMISSIONER OF CUSTOMS, CENTRAL EXCISE & SERVICE TAX AND ORS.

JUDGEMENT

(1.) MR . A.P. Srinivas, learned standing counsel is directed to take notice for the first respondent.

(2.) THE present appeals have been filed by the respective appellants aggrieved by the order of the Tribunal directing the respective appellants to pre -deposit the amounts ordered as a condition precedent for hearing appeal.

(3.) THE facts, in a nutshell, are as hereunder: - -