- (1.) Heard learned counsel for the petitioner and Shri S.P. Kesarwani, learned Standing Counsel for the Central Excise Department.
(2.) This revision has been filed against an order dated 13-10-2008 by which the Commissioner of Central Excise, Kanpur has disposed of the petitioner's application for waiver and has directed the petitioner to deposit a further sum of Rs. 10,00,000/- within eight weeks from that date.
(3.) Learned counsel for the petitioner has submitted that although the Tribunal has noted the fact that the petitioner has already deposited a sum of Rs. 25,00,000/- towards the disputed tax and a further sum of Rs. 10,00,000/- has been imposed on him to be deposited before his appeal can be heard.;