- (1.) HEARD learned counsel for the parties.
(2.) LEARNED counsel for the petitioners submitted that Customs, Excise and Service Tax Appellate Tribunal(for short 'the Tribunal') vide its order dated 01.05.2012 has directed the petitioners to deposit Rs. 6 crores as pre-deposit amount. Since the pre-deposit amount has to be arranged, therefore, a month's time may be granted to the petitioners to deposit pre-deposit amount. Learned counsel for the respondents, on instructions, agreed that one month's time be granted to the petitioners to deposit the pre-deposit amount, as directed by the Tribunal, but it may be made clear that in case, the petitioners do not deposit the pre-deposit amount within a month, then the appeal pending before the Tribunal will be deemed to have been dismissed. In view of submissions of learned counsel for the parties, time to deposit pre-deposit amount, as directed by the Tribunal vide its order dated 01.05.2012, is extended for a period of one month from today. Writ petition, stay application and I.A. No. 31647/2012 stand disposed off. It is needless to mention that any observation, made by the Tribunal in the impugned order dated 01.05.2012, will not influence the Tribunal, while deciding the appeal of the petitioners finally on merits, in case pre-deposit amount is deposited in time. "All corrections made in the judgment/order have been incorporated in the judgment/order being emailed." ;