LAWS(GJH)-1993-4-65

DECENT LAMINATES LTD Vs. UNION OF INDIA

Decided On April 05, 1993
Decent Laminates Ltd Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) We heard Mr. Vijay Nair, learned counsel for the petitioner and Mr. Haroobhai M. Mehta, learned Senior Central Government Standing Counsel for the respondents. We also considered the pleadings in the case and the documents placed by the parties.

(2.) There is a controversy with regard to the classification under Tariff Entry No. 4823.90. There is also a controversy as to the entitlement of the benefit of the Exemption Notification No. 135/89-C.E., dated 12-5-1989. The questions in general are admittedly awaiting resolution in an appeal preferred before the Customs, Excise and Gold (Control) Appellate Tribunal in brief called "CEGAT", preferred by the petitioners in Special Civil Application No. 16 of 1993, which we disposed of on 16-3-1993. There we found it just, fair and equitable to adopt the formula followed in Special Civil Application No. 1778 of 1992, order dated 26-6-1992, until the CEGAT renders a decision in the appeal preferred by the petitioners in Special Civil Application No. 162 of 1993.

(3.) Here in the present case, the petitioner has gone before the Appellant Collector and its appeal has been heard by the said Appellate Collector, but no order has been passed by him. In another case, namely Special Civil Application No. 163 of 1993, disposed of by us on 16-3-1993, wherein the situation was found to be the same as in this case, we deemed fit to give directions as we gave in Special Civil Application No. 162 of 1993. We find no justification and warrant to depart from the said formula and we are adopting and implementing the same formula here also. Accordingly, we give the following directions in this Special Civil Application :