PLAZA CABLE INDUS. LTD. Vs. COMMISSIONER, CENTRAL EXCISE,

JUDGEMENT

(1.) Application filed this application for waiver of penalty of Rs. 50,000/ -.

(2.) In this case at the time of visit of the Excise Officer, certain finished goods were found excess to their record. The goods were taken into possession and the adjudicating authority confiscated the goods and gave option to redeem the goods on payment of redemption fine and imposed penalty.

(3.) At this stage we are only concerned with the predeposit of penalty.