SESA STERLITE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge in this writ appeal is to the order, dated 05.02.2015, passed in W.P.(MD) No. 1409 of 2015, dismissing the writ petition filed by the appellant praying to quash the Order in Original No. 03/CE/COMMR/2014, dated 21.11.2014, passed by the 3rd respondent. While entertaining the writ appeal, this Court passed the following order, dated 13.02.2015, in M.P.(MD) No. 1 of 2015 in W.A. (MD) No. 82 of 2015.

(2.) Heard the learned Senior Counsel appearing for the petitioner/appellant and the learned Standing Counsel for Excise Department, appearing for the respondents.

(3.) Mr. A.R.L. Sundaresan, learned Senior Counsel appearing for the petitioner/appellant, drew the attention of this Court to the proceedings of the Department of Revenue, Office of the Commissioner of Central Excise, Tirunelveli -7, dated 22.05.2013, made in C. No. V/71/15/84/2012. Adjn., and submitted that an amount of Rs. 73,38,26,035/ - was paid by the petitioner/appellant herein to the Commissioner of Central Excise, Vapi. The learned Senior Counsel also drew the attention of this Court to Para No. 5, which reads as follows: