IMPRESSION PRINTS Vs. CCE, NEW DELHI

JUDGEMENT

(1.) UNDER Stay Order No.S/480/2000 NB (DB) dated 20.11.2000 while hearing the stay application No.E/Stay/1708/2000 NB in Appeal No.E/2968/2000 NB filed by M/s. Impression Prints, the Tribunal had directed the appellants to pre -deposit a sum of Rs.5,00,000/ - towards duty within a period of 12 weeks from 21.11.2000. For hearing their appeals, the appellants were required to pre -deposit duty amount of Rs.16,33,599/ - and penalty of Rs.1,00,000/ -. On depositing the above sum, the Tribunal ordered that pre -deposit of the balance duty and penalty amount will be waived and recovery stayed till the disposal of the appeal. The matter was posted for reporting compliance on 7.3.2001.

(2.) WHEN the matter came -up on 7.3.2001, no compliance was filed and a prayer was made for adjournment and the matter was adjourned for 22.3.2001. Again on 22.3.2001, no compliance was filed and it was mentioned that after the remand order by the Tribunal, the appellants have filed a writ petition in the Hon'ble Supreme Court and the Hon'ble Supreme court had stayed the operation of the order dated 27.12.99.

(3.) SHRI M.P. Devnath, Advocate submits that this order of the Hon'ble Supreme Court also covers the subsequent order passed by the Commissioner of Central Excise, Delhi -I against which the appeal was filed in the Tribunal and the stay order aforesaid was made.