KASHIPUR BEVERAGES PVT. LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner company is running a bottling plant at Kashipur, District Udham Singh Nagar. Excise Commissioner has passed an order dtd. 9/6/2021 against the petitioner imposing penalty of Rs.15.00 lakh for running bottling plant in violation of norms.

(2.) In the impugned order, it has been mentioned that if petitioner is aggrieved by the said order, then he can approach the State Government under Sec. 11(2) of the Excise Act, 1910.

(3.) Mr. Sandeep Kothari, learned counsel appearing for the petitioner does not dispute that the petitioner has a remedy of revision before the State Government.