LAWS(SC)-1990-8-86

ITC LIMITED Vs. UNION OF INDIA

Decided On August 22, 1990
ITC LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) After hearing learned counsel for the petitioners as well as counsel who took notice on behalf of the Union of India, we are of the opinion that there are no grounds to interfere with the order passed by the High court except to a limited extent which we will indicate later.

(2.) The High court has dismissed the writ petition filed by the petitioner on the ground that there is an adequate alternative remedy by way of an appeal under Section 35 of the central Excise Act. Learned counsel for the petitioner submits that the petitioner will face certain difficulties in pursuing this remedy:

(3.) The special leave petition is disposed of in the above terms.