P.R. Industries vs C.E.G.A.T.
1999 Latest Caselaw 112 Del

Citation : 1999 Latest Caselaw 112 Del
Judgement Date : 10 February, 1999

Delhi High Court

P.R. Industries vs C.E.G.A.T. on 10 February, 1999

Equivalent citations: 2003 (161) ELT 23 Del

Bench: A Kumar, M Sarin

JUDGMENT

1. We have heard the learned counsel for the parties. On the question of financial hardship the learned counsel for the petitioner admits that the turn-over of the petitioner is about rupees one crore per year. However, the net profit shown to the share of the partners is about Rs. 7,000/-. To say the least this does not inspire confidence. Petitioner has not come to Court with clean hands. We would not like to interfere with the discretion exercised by the Tribunal.

2. Dismissed

3. Interim order stands vacated.

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