DAYARAM DHANSIRAM AGARWAL Vs. SUPERINTENDENT OF CENTRAL EXCISE

JUDGEMENT

(1.) HEARD Mr. N.D.Nanavati, learned Senior Counsel, with Mr. Rachh, learned advocate for the petitioner, Ms. Mandavia, learned advocate for the respondent No.1, and Ms. Chandarana, learned APP for the respondent No.2 State.

(2.) IN this petition, the petitioner has prayed, inter alia, that:

(3.) THIS petition has been admitted vide order dated 9.5.2013, relevant part of the said order reads thus: