SAHIL TRENDS Vs. CC

JUDGEMENT

(1.) Applicants filed this application for waiver of pre -deposit of duty of Rs. 13,77,95,487.00 and penalty of the same amount imposed by the Commissioner of Central Excise.

(2.) Heard both sides.

(3.) The contention of the applicants is that they had already deposited a sum of Rs. 5,95,69,079.00. The contention of the applicants also is that the copies of certain documents, which were necessary for their defence, were not supplied to them by the adjudicating authority. Therefore, the impugned order is passed in violation to the principles of natural justice. The applicants also pleaded financial hardship on the ground that their company is closed.