- (1.) : Appeal admitted. Pending appeal there will be stay of operation of the order on condition that the petitioners pay a sum of Rs. 25 lakhs every month commencing from 1.10.86 until payment of Rs. 1,50,00000 (one crores fifty lakh) is completed. So far as the balance of about Rs. 2 Crores is concerned, the petitioners will give undertaking in this Court that they will not deal with or dispose of the assets except in the ordinary course of business and if they wish to alienate any assets otherwise than in the ordinary course of business, they will do so after obtaining permission of this Court. Hearing of appeal is expedited and it will be heard on 25.11.86 peremptorily. If the petitioners succeed in the appeal and it is found that any excess amount has been recovered by the Excise Authority, the same will be refunded with 12% interest and likewise if the petitioners lose in the appeal they will pay the balance together with interest @ 12% per annum from today.
(2.) C.A. No. 1408/86 : The Appeal is adjourned to 23rd September, 1986.;