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Fusebase Fltoro Private Ltd. vs Collector of Central Excise, (Appeals) and Others

Allahabad High Court · Decided on 5 July 1988 · Citation: (1989) 20 ECR 366

HON’BLE JUDGES
Om Prakash, J · B.N. Misra, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 1229 of 1988
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Judgment

2 paragraphs · 146 words
1.

Heard learned Counsel for the parties. This writ petition is finally disposed of with the direction to respondent No. 1 to hear the petitioner and decide the prayer for waiver of the condition of the prede-posit as contained in the memorandum of appeal filed by the petitioner on 7.5.1688 (Annexure 11) and thereafter proceed to dispose of the appeal in accordance with law as expeditiously as possible and until the question of waiver is decided, the recovery of duty from the petitioner shall remain stayed. It is also made clear that as undertaken by the learned Counsel for the petitioner, the petitioner shall attend the hearing on every date to which the appeal shall be posted without seeking any adjournment.

2.

A copy of this order shall be handed over to the learned Counsel for the petitioner on payment of usual charges within 24 hours.