SIKKIM ORGANICS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Jorgay Namka, learned Counsel for the petitioner. Also heard Mr. B.K Gupta and Ms. Sangita Pradhan, learned Counsel appearing for the respondents.

(2.) By filing this I.A no.05/2020, the petitioner makes the following prayer:-

(3.) The writ petition filed by the petitioner being W.P. (C) No.20/ 2018 was dismissed by an order dated 04.03.2019, taking a view that the learned Customs, Excise and Service Tax Appellate Tribunal, Kolkata was justified in dismissing the appeal filed by the petitioner on the ground that while filing the appeal before the Appellate Tribunal, the petitioner did not deposit the amount as required under Section 35F of the Central Excise Act, 1944.