RELIEF LABORATORIES PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. : Heard forthwith.

(2.) In the instant case, the grievance of the petitioners is that in Johnson & Johnson Ltd. V/s. Commissioner of Central Excise, Aurangabad,2008 223 ELT 663, on similar set of facts against pre-deposit of duty of Rs. 58,68,318/-, the Tribunal was pleased to reduce the amount of pre-deposit to Rs. 15,00,000/-.

(3.) It is submitted that the petitioners have already deposited Rs. 5,00,000/- with the Commissioner of Appeals and in these circumstances the petitioners may be put to same terms.