LAKME LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) M/s. Lakme Limited (now known as Trent Ltd.) Petitioners - original accused No.1 has filed this Revision Application before this Court under Sec.397 read with Sec.401 of the Code of Criminal Procedure, 1973, (hereinafter referred to as `Code') against the order dated 3rd July, 2000, passed by the learned Chief Judicial Magistrate, Navsari, below Exh.90 in Criminal Case No.4061 of 1992. The learned Magistrate has rejected the application of the applicants wherein the applicants prayed that the court may stay the proceedings of Criminal Case No.4061/92 till the proceedings initiated vide show-cause-notice F.No.V(14F)-1/OA/86 dated 9.6.1986 are not finalised by the highest appellate authority under the provisions of the Central Excise Act, 1944 (hereinafter referred to as `the Act').

(2.) The facts giving rise to this application are as under:

(3.) Shri Akshay Mehta, learned Senior Standing Counsel appearing on behalf of the Opponent No.2 has informed me that the show-cause Notice is pending for adjudication before the Commissioner of Central Excise, Surat.