ANNAPURNA INDUSTRIES PVT. LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) There is no proof of compliance with the stay order NO. C -1/1774/WZB/2001 dated 14/07/2001 by which pre -deposit of Rs. 10 lakhs towards the duty demand and the penalty imposed upon the manufacturer and its Managing Director wad directed and as modified by order No. C -1/3042 -43/WZB/2001 dated 09/10/2001 by which time for pre -deposit was extended. Therefore the appeals are dismissed for non -compliance with the statutory requirement of Section 35 of the Central Excise Act, 1944.