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Straw Board Manufacturing Co. Ltd. vs Asstt. Collector Central Excise and Others

Allahabad High Court · Decided on 1 November 1991 · Citation: (1993) 45 ECR 92

HON’BLE JUDGES
S.D. Agarwala, J · R.K. Gulati, J
RESULT
Disposed Of
CASE NUMBER
Civil Misc. Writ Petition No. 1337 of 1991
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Judgment

4 paragraphs · 157 words

S.D. Agarwala, J.—Heard learned Counsel for the petitioner and the learned Standing Counsel for the Union of India.

2.

The sole grievance of the petitioner is that the stay applications filed in two appeals pending before the Collector (Appeals) Central Excise have not yet been disposed of and the demand is sought to be made against the petitioner. The further case is that one of the appeals of the petitioner has already been heard on merits. In the interest of justice we direct that the stay applications which are pending in both the appeals, shall be disposed of by the Collector (Appeals) within a period of two weeks from the date a certified copy of this order is produced before him.

3.

With the above observations the writ petition is disposed of.

4.

A certified copy of this order may be issued to the learned Counsel for the petitioner on payment of usual charges within two days.