- (1.) Delay Condoned. Leave Granted In Each Petition.
(2.) Being Aggrieved By The Order Dated 28-3-2007 Passed By The Commissioner Of Central Excise, Customs And Service Tax, Vadodara I, The Appellants Had Preferred Appeals Before The Cestat, Ahmedabad On 7-8-2007. By Way Of Pre-Deposit The Appellants Were Directed To Deposit Rs 2 Crores Within Twelve Weeks By An Order Dated 17-12-2007. The Appellants Could Not Deposit The Said Amount And Therefore, Had Made Applications To The Cestat, Ahmedabad For Extension Of Time, Which Had Been Granted On 4-4-2008, Whereby The Appellants Were Granted Further Time Of Four Weeks To Deposit The Said Amount.
(3.) The Appellants Could Not Deposit The Said Amount Of Rs 2 Crores Within The Period Extended By The Cestat And Therefore, Had Filed Applications For Modification Of The Order, Whereby, The Appellants Were Directed To Deposit Rs 2 Crores Within The Next Four Weeks. The Modification Applications Of The Appellants Had Been Rejected By The Order Dated 6-5-2008.;