NIHON NIRMAN LTD. Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) THOUGH the learned Counsel for the respondents has made appearance on advance notice in view of the short controversy arising for decision, which is purely legal, the parties are heard finally.

(2.) RULED .B.

(3.) THE petition is directed against the orders dated 17 -2 -1998 and 22 -6 -1998 passed by CEGAT disposing of the petitioner's prayer under Section 35F of the Central Excises Act, 1944.