INDUCTOTHERM INDIA PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Mr. Y. N. Ravani, learned Standing Counsel appearing for Excise Department waives service of rule.

(2.) WITH the joint request of parties the matter is taken up for final hearing.

(3.) THE petitioner has filed this petition under Article-226 of the Constitution of India praying for quashing and setting aside the Order In Appeal Nos. 169 to 172 of 2009 dated 31. 3. 2009 (Annexure-J ).