ASIAN ALLOYS LTD Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) TODAY these 17 stay petitions have been posted for hearing.

(2.) THE issue involved in these stay petitions are regarding waiver of payment of 10% penalty imposed by the Assistant Collector in the Order -in -Original for wrongful availment of Modvat credit. The said orders -in -original were confirmed by the Order -in -Appeal passed by the Appellate authority.

(3.) WHEN the matters were heard it was felt that the appeals could themselves be disposed of with the consent of both sides. Appeals were taken up for disposal after waiving the pre -deposit of the penalty ordered to be paid by the Collector in the appellate order.