RUBY RUBBER INDUSTRIES Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) This is a writ petition in regard to the pre-condition of deposit ordered by the CEGAT by its reasoned and considered order dated 13-2-1999.

(2.) Pursuant to an earlier order of the Writ Court the matter was reconsidered and deposit of Rs. 20 lac. was called for, plus Rs. from each applicant towards penalty.

(3.) In passing that order the Tribunal halved the total claim observing that prima facie according to them the case was arguable from both sides.