RAJENDER SINGH Vs. EXCISE COMMISSIONER

JUDGEMENT

(1.) By means of this writ petition the petitioner has challenged the order dtd. 18/10/2024 passed by Excise Commissioner Uttarakhand in Appeal preferred by respondent no.4 under Sec. 11(1) of U.P. Excise Act, 1910 with Uttarakhand amendment up to date.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioner strenuously argued that this appeal is against no order rather the appellate authority is exercising appellate jurisdiction without there being any order, which was allegedly assailed by respondent no.4.