DEBANGSU BASAK, J. - (1.) The petitioner has challenged an order dated July 12, 2006 passed by the Customs, Excise Service Tax Appellate Tribunal.
(2.) During the pendency of the writ petition, the petitioner has sought to make a debit entry in the ledger of sum of Rs. 7 lakhs. Learned advocate for the petitioner claims that amount of Rs. 7 lakhs should be treated as a deposit in terms of the earlier order of the Appellate Tribunal and the appeal should be directed to be heard.
(3.) The Customs authorities are represented.;