ARJUN INDUSTRIES LIMITED Vs. COMMISSIONER OF CUSTOMS, JAIPUR

JUDGEMENT

(1.) The three remaining defects pointed out by the office are overruled.

(2.) Heard on admission.

(3.) Counsel for the appellant submits that against the order of the Commissioner, Central Excise, appeal came to be preferred before the Customs, Excise & Service Tax Appellate Tribunal, New Delhi alongwith a stay application and that came to be decided by an order dt.08/09/2014 directing the appellant to deposit 50% of the duty of customs and also of excise within a period of 8 weeks from today and report compliance on 11/11/2014 and subject to deposit of said amount, pre-deposit of balance amount of duty imposed upon the appellant and entire amount of penalty shall stand waived and its recovery be stayed during the pendency of the appeal.