SONATA MARKETING Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave is granted.

(2.) In this appeal the interim order dated May 5, 2000 passed by a Division Bench of the High Court of Bombay in the Writ Petition filed by the respondent, is under challenge. Against the order of the Settlement Commission, Custom and Central Excise, Mumbai, dated April 13, 2000 to which we shall presently refer, the respondents filed Writ Petition in the High Court of Bombay wherein the impugned interim order was passed.

(3.) Having heard Mr. Dushyant Dave, the learned senior counsel for the appellant and Mr. Mukul Rohtagi, the learned Additional Solicitor General for the respondents we dispose of the appeal by passing the following order which would meet the ends of justice.