BINDAL TEXTILE MILLS LTD. Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS is an application under Section 35F of the Central Excise Act, 1944 filed by the appellants for granting full waiver of pre -deposit amount and to stay its recovery.

(3.) THE appellants are engaged in the processing of fabrics falling under Chapters 54 and 55 of the Central Excise Tariff Act, 1985.