SUPER FASHION Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal. By this writ petition petitioner seeks to have the following orders quashed:-

(2.) It may be noted that by order dated 17.10.2002, respondent No.4 had sought to raise an additional demand. The petitioner had filed a Civil Writ bearing CW No.6176/2002, wherein he had challenged the additional demand raised vide order dated 24.7.2002, apart from also challenging the orders passed on 17.6.1997 and 14.6.2000. The petitioner had also sought to raise its contention with regard to the existence of force majeure conditions. The said writ petition was disposed of on 27.9.2002, wherein the petitioner was given the opportunity to appear before the AEPC to show that the amount of additional demand sought to be raised was not warranted and the additional amount of forfeiture sought to be demanded vide order dated 24.7.2000, was contrary to the policy of the respondents.

(3.) Respondents were directed to provide a hearing to the petitioner on 11.8.2002 and petitioner was permitted to point out any computational error and give its computation with regard to what would be the correct forfeiture amount. This hearing has been accorded and pursuant to which order dated 17.10.2002 has been passed by respondent No.4.