Bhattacharya, J. - (1.) By this writ application, the writ-petitioner has challenged the order dated May 6, 2004 passed by the Customs, Excise & Service Tax Appellate Tribunal by which the said Tribunal had directed the petitioner to deposit Rs. 2 crore within 8 weeks from the date of the said order as condition precedent for hearing the Appeal on merit.
(2.) Being dissatisfied, the petitioner has come up with the instant writ application.
(3.) Dr. Chakraborty, the learned Counsel appearing on behalf of the petitioner, points out that in the order impugned the Tribunal has mentioned that the Appeal was fixed for a number of times and since huge amount of revenue is involved, the Tribunal observed that a party cannot get liberty to have adjournment after adjournment.;