KAMDHENU EXIM PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Mr. Nirzar Desai, learned advocate waives service of notice of Rule on behalf of respondents. With the consent of the parties, the petition is taken up for final hearing today.

(2.) By way of this petition the petitioners challenges the Order-in-Original No.SRT/DIV-IV/ADJ-14/2018 dated 11.01.2018 passed by respondent No.3 - The Assistant Commissioner of CGST and Central Excise, Division-IV, Surat, as also the show-cause-notice dated 15.7.2004 which led to the passing of order-in-original dated 11.01.2018.

(3.) By the show-cause-notice dated 15.7.2004 raised demand of Rs.7,66,836/- towards central excise short paid on DTA clearances of waste and rejects of fabrics with penalty and interest as claimed in it.