CCE Vs. SARATH ELECTRONICS

JUDGEMENT

(1.) THE Revenue has filed this stay application and appeal against an interim order of stay passed under Section 35F of the Central Excise Act. The Commissioner (Appeals) vide his supplementary order No. 81/2000(H -I)CE dated 7.2.2000 modifying his earlier stay order No. 845/99(H -I)CE dated 7.9.1999 and directing the assessee to pre -deposit a sum of Rs. 3.5 lacs in terms of Section 35F of the Central Excise Act. The Revenue is aggrieved with this modifying direction as against the earlier direction of pre -deposit of Rs. 10.00 lacs.

(2.) WE have heard learned DR in the matter.

(3.) RESPONDENTS are not present and they have asked for adjournment.