MANALI PETROCHEMICALS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue Notice. Mr. Darpan Wadhwa, and Mr. Angad Sandhu, Advocates accept notice.

(2.) The petition was finally heard.

(3.) The writ petitioner impugns a final order of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT) made under Section 9C of the Customs Tariff Act (CTA), dismissing its appeal by an unreasoned order, on the premise that writ petitions filed by other parties, challenging the order against which the petitioner was aggrieved as an appellant, were pending.