PMS DIESELS Vs. UNION OF INDIA

JUDGEMENT

(1.) M /s. PMS Diesels, engaged in the business of manufacture of parts of diesel oil engines has approached this Court making a grievance that despite the appeal and application for stay preferred under the provisions contained in the Central Excise Act, 1944, the Tribunal has not disposed of the application for stay as a consequence of which the goods worth Rs. 1,52,84,169/ - have been detained which had made impossible running of the factory.

(2.) THE broad facts required to be considered for disposing of this petition are as under : -

(3.) ON 6.7.1999, the Commissioner of Customs and Central Excise passed an order rejecting the contention raised by the present petitioner and others and held that the order passed earlier on 24.12.1997 is not required to be modified. It is against this order the present petitioner approached the Tribunal along with the application for stay.