JOLLY STEEL ROLLING MILLS Vs. CEGAT AND ANR.
LAWS(ALL)-1998-7-145
HIGH COURT OF ALLAHABAD
Decided on July 13,1998

Jolly Steel Rolling Mills Appellant
VERSUS
CEGAT and Anr. Respondents

JUDGEMENT

S.L. Saraf, J. - (1.) ON deposit of Rs. 5 lakhs within a period of four weeks from date, the demand raised by the department shall remain stayed. On deposit being made, the Tribunal shall hear the appeal on merits within a period of two months from the date of said deposit.
(2.) WITH these observations the writ petition is disposed of finally. No order as to costs.;


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