HINDUSTAN FIBRES LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) It is brought to our notice by the learned Counsel for the appellants that their request for permission to dispose off the assets to comply with the directions regarding pre -deposit was declined by the Board for Industrial and Financial Reconstruction.

(2.) In the light of the above, we modify our order dated 7 -10 -2003 and grant exemption in pre -deposit and stay of recovery. Post the appeal for hearing on 16 -9 -2004.