JORD ENGINEERS INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following prayers :-

(2.) The brief facts of the case are as under:-

(3.) After considering the reply to the show cause notice, the same was adjudicated vide order dtd. 26/8/2004 and the amount deposited by the petitioners on 7/4/1999 was appropriated towards the demand raised in the order in original which reads as under:-