INDODAN INDUSTRIES LIMITED Vs. COLLECTOR OF CENTRAL EXCISE

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and Sri V.K. Singh, learned Senior Standing Counsel for the Union of India.

(2.) An order dated 30.5.1990 was passed against the petitioner by the Assistant Collector, Central Excise, Muzaffarnagar demanding a sum of Rs. 3,80,519.04. Against this demand the petitioner has filed an appeal before the Collector (Appeals) Central Excise, Ghaziabad on 20.8.1990. Along with the appeal, the petitioner also moved an application with a request that the condition of pre-deposit of the above-mentioned amount of duty be kindly waived and the department should be restrained so as not to press the recovery of the same during the pendency of the appeal.

(3.) In the petition it has been stated that the application made by the petitioner for waiver of the pre-deposit has already been filed but orders have not been passed on the stay application of the petitioner.