THERMAX LTD. Vs. COMMISSIONER OF CENTRAL EXCISE
LAWS(CE)-2006-3-237
CUSTOMS EXCISE AND GOLD(CONTROL) APPELLATE TRIBUNAL
Decided on March 07,2006

Appellant
VERSUS
Respondents

JUDGEMENT

JYOTI BALASUNDARAM, J. - (1.)AT the outset, we note that out of the total amount of service tax confirmed against the applicants herein, viz. Rs. 95,63,151/ -, an amount of approximately Rs. 33 lakhs has been deposited. We, therefore, hold that prima facie no further deposit is called for and hence waive requirement of pre -deposit of balance tax and the penalty of amount equal to tax, and stay recovery thereof pending the appeal. (Pronounced in Court)


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