C.T. COTTON YARN LTD. Vs. CESTAT

JUDGEMENT

(1.) Smt. Nandita Dubey learned counsel for the petitioner. Ms. Anuradha Singh, learned counsel for the respondents.

(2.) Heard the learned counsel for the parties on the question of admission.

(3.) This petition has been filed by the petitioner being aggrieved by order dated 11 -6 -2007 [2007 (216) E.L.T. 575 (Tri. - Del.)], Annexure P -10, passed by respondent No. 1 Customs Excise and Service Tax Appellate Tribunal, New Delhi, by which the prayer of the petitioner under the provisions of Sec. 129E of the Customs Act, 1962, for exempting the petitioner from depositing the entire amount of duty of Rs. 18,50,939/ - has been rejected.