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High CourtsSingle Bench(1997) 05 MP CK 0050

Jayant Vitamins and Another vs Union of India (UOI) and Another

Madhya Pradesh High Court · Decided on 13 May 1997 · Citation: (1997) 72 ECR 273

HON’BLE JUDGES
N.K. Jain, J
CASE NUMBER
Writ Petition No. 1168 of 1996
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Judgment

4 paragraphs · 145 words

N.K. Jain, J.—They are heard.

2.

This petition is directed against show cause notice issued u/s 11A of the Central Excises and Salt Act, 1944.

3.

This Court has consistently held that resort to writ jurisdiction at the stage of show cause notice is not permissible. Reference can be made to the decisions in the case of Grasim Industries Ltd. Vs. Collector of Customs and C. Ex., , Methodex Systems Pvt. Ltd. (M.P. No. 650/1986) decided on 11.9.1996 1997 ECR 280 (MP) and Kinetic Honda Motors Ltd. v. Union of India (MP) (No. 1823/1991) decided on 22.4.1997 1997 ECR 1 (MP).

4.

I thus decline admission, leaving the petitioners free to raise all the contentions raised herein before the respondent No. 2. In the event of adverse orders, petitioners will be free to resort to such remedy as may be available to them in law.