Indira Banerjee, J. - (1.) This writ application is directed against an order No. 5 -288/Kol/2006 dated 17th March, 2006 of the Customs Excise and Service Tax Appellate Tribunal, hereinafter referred to as the CESTAT, whereby the CESTAT has rejected the prayer of the petitioner for dispensation of the requirement of deposit of the disputed duty, pending hearing of Appeal No. ESM -369/05.
(2.) The facts giving rise to this appeal are briefly as enumerated hereinafter.
(3.) The petitioner company is inter alia engaged in manufacture of Insulated Electric Wires and Cables railing under Sub -Heading 8544 of the Schedule to the Central Excise Tariff Act, 1985, hereinafter referred to as the said goods, at its factory at Andul Road in Howrah district.;