SHRI PRAVEEN AHUJA Vs. CC, KANDLA

JUDGEMENT

(1.) FOR hearing their appeal, Shri Praveen Ahuja of M/s. Kosmo Plastic Exports, Amristsar are required to pre -deposit a penalty amount of Rs. 25,00,000/ - imposed under Section 112 (a) and 112 (b) of the Customs Act, 1962.

(2.) SHRI K.K. Anand, Advocate submits that Shri Praveen Ahuja had no role in the contravention of the law as alleged in the show cause notice. He further submits that the financial position of the appellants is not sound.

(3.) IN reply Shri Mawa Singh, SDR refers to the discussion at page 8 of the order -in -original, where the role of shri Praveen Ahuja had been discussed in detail.