GOA FRUITS SPECIALITIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Rule returnable forthwith. Heard by consent. The following Order is passed by consent: -

(2.) UPON the Petitioner depositing a sum a sum of Rs.15,00,000/- before the Commissioner of Customs and Central Excise, Goa within a period of four weeks from today, the Appeal No. C/39/05-B before the Customs, Excise & Service Tax Appellate Tribunal, New Delhi (CESTAT) shall be admitted and considered for hearing on merits in accordance with law.