SUNRISE SERVICES Vs. COMMISSIONER OF C. EX., BANGALORE

JUDGEMENT

(1.) THE issue in these three stay applications being common, they are taken up together for disposal as per law.

(2.) THE appellant M/s. Sunfab has filed stay application No. E/St/303/07 in Appeal No E/483/07 against OIO No. 4/07 dated 30th March 07 by which a demand of Rs. 48,31,889/ - has been confirmed besides equivalent penalty under Section 11AC and penalty of Rs. 5 lakhs under Rule 25 of the CE Rules.

(3.) THE party M/s. Alba Equipments has filed Stay Application No. E/St/524/07 in Appeal No E/806/07 against OIA No 18/07 dated 16 -8 -07 by which the Commissioner (Appeals) has confirmed the OIO passed by Assistant Commissioner confirming duty demand of Rs. 30,02,682/ - and penalty of Rs. 29,99,089/ - under Section 11AC and another penalty of Rs. 50,000/ - under Rule 25 of CE Rules.