Rajes Kumar, J. - (1.) This writ petition is directed against the order of Tribunal dated 17-8-2005 passed on the application under Section 35F of Central Excise Act, 1944 (hereinafter referred to as "Act") the Act, by which Tribunal has directed to deposit a sum of Rs. 1 crore within eight weeks as pre-deposit.
(2.) Heard Shri Pankaj Bhatia and Shri Amit Awasthi, learned Counsels for the petitioners and Sri Shambhu Chopra, learned Standing Counsel appearing on behalf of the respondent.
(3.) With the consent of both the parties, present writ petition is being disposed of at this stage.;