Om Prakash, J. - (1.) Heard learned Counsel for the parties.
(2.) The petitioner has come up to this Court on second round.
(3.) By order dated 26th May, 1992, the Tribunal rejected the application of the petitioner for interim order and directed the petitioner to pay entire amount of duty within 12 weeks. The petitioner challenged the said order of the Tribunal before this Court. By order dated 27th August, 1992 (Annexure 8 to the writ petition) this Court in the interest of justice allowed the period of three months to the petitioner to comply with the aforesaid order of the Tribunal. This Court also observed that it would be open to the petitioner to approach the Tribunal for permission to furnish security in lieu of cash deposit and the Tribunal shall have liberty to consider the petitioner's prayer on merit in accordance with law.;