NORTON INTEC RUBBERS (P) LTD., MADRAS Vs. THE COLLECTOR OF CENTRAL EXCISE, MADRAS AND UNION OF INDIA (UOI), BY SECRETARY GOVERNMENT OF INDIA, MINISTRY OF FINANCE, NEW DELHI

JUDGEMENT

(1.) THE petitioner has approached this Court to issue a Writ of Prohibition forbearing the respondents from proceeding with the show cause notice of the first respondent -Collector of Central Excise, Madras dated 30 -8 -1993 on various grounds.

(2.) THE case of the petitioner is briefly stated hereunder:

(3.) HEARD Mr. P. Aravind Dattar, learned Senior counsel for the petitioner and Mr. N. Kannadasan, learned Senior Central Government Standing counsel.