STOVEC INDUSTRIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Mr. P.S. Champaneri, learned Assistant Solicitor General and Mr. Y.N. Kavani, learned advocate waive service of rule on behalf of respondents No. 1 and 2 respectively. As the respondents have appeared pursuant to notice dated 14 -10 -2010 for final disposal, this matter is taken up for final hearing today.

(2.) THE present petition preferred under Article of the Constitution of India is filed by the petitioner -Company which is engaged, in the business of textile machinery and spares, with the following prayers:

(3.) AFTER the aforesaid order was passed, the matter was remanded and came up for hearing before the Joint Commissioner, Central Excise (BRU), Ahmedabad who ultimately passed an order on 10 -3 -2010. It is thus observed in paragraph 7 of the said order :