AJIT COTTON GINNIGN PRESSING Vs. CCE, CHANDIGARH

JUDGEMENT

(1.) FOR hearing their appeal, M/s Ajit Cotton Ginning Pressing Dal and Steel Rolling Mill, Mandi Gobindgarh are required to pre -deposit duty amount of Rs. 92,46,397.00 and equal amount of penalty.

(2.) THE matter relates to the shortages in the stock of raw materials as well as the finished products.

(3.) SHRI Vivek Kohli, Advocate submits that the unit is a partnership concern and had run into financial difficulties. The various facts have to be argued at the time of final hearing and at this stage, for hearing their appeal, he offers, to pre -deposit a sum of Rs. 10,00,000/ -.