MACLEODS PHARMACEUTICALS LTD. Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) Heard both sides.

(2.) On considering that duty demand has been made on strips of medicines brought back for reprinting the lower prices as per Drug Price Orders and such claims, prima facie, cannot be effected in terms of Boards Instructions No. 576/13/2001 -CX., dated 16 -5 -2001 full waiver of pre -deposit is called for and granted and recovery stayed.

(3.) The early hearing plea made granted and the matter kept for final hearing on 26 -5 -2004.