GUJARAT AMBUJA EXPORTS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. P.M. Dave, learned Advocate for the petitioner. Notice returnable today. Mr. Jitendra Malkan waives service on behalf of the respondents. With the consent of the parties the petition is taken up for hearing and disposal at the admission stage today.

(2.) THIS petition primarily challenges Show Cause Notices (i) Bearing F. No. V.23/15 -31/Dem/OA/2005 -06, dated 31 -8 -2005 issued by Commissioner of Central Excise, (ii) Bearing F. No. V.23/3 -7/SCN/05 -06, dated 29 -9 -2005 issued by Assistant Commissioner of Central Excise, Mehsana and, (iii) Bearing F. No. V.23/3 -36/SCN/05 -06, dated 21 -11 -2005 issued by Commissioner of Central Excise, Kalol.

(3.) WHEN the matter came up for hearing on 30 -1 -2006 the learned Advocate for the petitioners placed on record Order -In -Original No. 03/COMMR/06, dated 25 -1 -2006. Hence, the Court called upon the learned Counsel for the respondents to explain as to how the said order was passed without hearing the petitioners and Mr. Malkan prayed for time 'to advise the Commissioner to recall the order made on 25 -1 -2006'.