S.L. Saraf, J.@mdashHeard.
2. The order of the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi, dated 5th of May, 1998 is modified to the extent that the
assessee shall deposit a sum of Rs. five lacs instead of Rs. eight lacs towards duty and Rs. two lacs towards penalty in cash and shall furnish
security other than cash or Bank guarantee for a sum of Rs. three lac to the satisfaction of the assessing authority within eight weeks from today.
The recovery proceedings shall remain stayed in the event of furnishing cash security and other security as aforesaid, till final disposal of the matter
by the Tribunal.
3. Subject to above the writ application stands disposed of finally.
