M.C.Agarwal, J. - (1.) By this petition under Article 226 of the Constitution of India, the petitioner challenges an order, dated 24-3-1999 by which in an appeal pending before the Commissioner (Appeals), Customs and Central Excise, Ghaziabad, the petitioner has been directed to make a pre-deposit of 50% of the adjudicated dues and the conditions of the pre-deposit of the balance has been waived.
(2.) Heard Shri Bharat Ji Agarwal, learned Senior Advocate for the petitioner and Shri S.N. Srivastava, learned Chief Standing Counsel for the Union of India.
(3.) The petitioner manufactures water dispensing units for cold as well as hot water and the question is about its proper classification for the purposes of the levy of Central Excise. The petitioner was paying duty on the said item as an unclassified item under entry 8479 while according to the revenue the said commodity falls under Item No. 8418.10 and the Asstt. Commissioner has raised a demand of Rs. 28,68,747/- which is under challenge before the Commissioner. By virtue of Section 35F, an appeal cannot be entertained unless the adjudicated dues are deposited with the adjudicating authority. The appellate authority, however, has the power to waive the condition of pre-deposit wholly or partially if it is of the opinion that undue hardship will be caused to the appellant it is refused to deposit the amount. It is under that power that the Commissioner has waived the condition of pre-deposit to the extent of 50%. The petitioner's case is that it has a strong arguable case and its financial position does not permit it to make the deposit. According to it, it has already exceeded the over draft limit of Rs. 35 lacs granted to it by the State Bank of India and it will not be able to raise further fund.;