SHIVAM CASTING Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr. Jaimin Gandhi, learned standing counsel waives service of notice of rule on behalf of the respondents Nos. 2 to 4.

(2.) Having regard to the controversy involved in the present case which lies in a very narrow compass, with the consent of the learned advocates for the respective parties, the matter was taken up for final hearing today.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged the orders dated 30th November, 2015 and 1st April, 2016 passed by the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as "the Tribunal").