S. CHAKRAVORTY Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) Six appeals are by M/s. Hindustan Hosiery Limited, the manufacturer, one by S. Chakravorty, General Manager and one by Anand Kejriwal, its Director, were argued before us today.

(2.) The appeals are against the order of the Commissioner confirming the demand for duty on the crimped yarn produced by the manufacturer, imposing penalties on the manufacturer and its manager and director.

(3.) The Commissioner's order adjudicated upon five notices issued to the manufacturer. All of them were issued on different dates in 1994 and 1995, and demanded duty on the yarn cleared by the manufacturer within the period not exceeding six months from the date of each notice.