VISHWA TRADERS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Considering the scope of controversy between the parties, this petition is taken up for final hearing and disposal today. Rule. The learned counsel appearing for the respondent authorities is directed to waive service.

(2.) The facts, as are necessary for the present, may be briefly stated. The petitioner, a Private Limited Company was assessed vide Order -In -Original dated 28/11/2003, stated to be an ex -parte order. The petitioner challenged the same before the Tribunal, and vide order dated 2/12/2004 the matter was remanded back to the adjudicating authority. Pursuant thereto, on 6/10/2005, the petitioner made an application before Settlement Commission under section 32E of the Central Excise Act,1944 ("the Act") admitting duty liability to the extent of Rs.20,65,680/ -. The same was revised upwards to the tune of Rs.31,11,030/ -.

(3.) On 8/5/2006 the application made by the petitioner came to be admitted by Admission Order No: 80/CEX/2006 relatable to the period commencing from 1 -4 -1998, up to 7 -7 -2002.