AMINES AND PLASTICIZERS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) In these review petitions the respondents are seeking review of the orders dated 4-2-1997 passed in Civils Nos. 16885, 16890 and 16894 of 1996 filed by the Union of India whereby the said appeals have been allowed in accordance with the decision in Mafatlal Industries v. Union of India The learned counsel for the respondents in support of the review petitions has submitted that in these matters refund has been claimed in respect of additional excise duty paid in respect of goods produced for captive consumption and that the question of refund in such cases has not been considered in Mafatlal Industries' and the matter is pending consideration before this court. In the circumstances, the review petitions are allowed, the orders under review are set aside and the Civils are restored. List the Civils along with Civil number of which will be supplied by the counsel for the review petitioners. No costs.