TIRUPPUR SURYA HITEE APPAREL PVT. LTD. AND ORS. Vs. THE COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX

JUDGEMENT

(1.) The above Writ Appeals have been filed against the common order passed by the learned single Judge, dated 29.4.2015, made in W.P.Nos.12716 and 12717 of 2015.

(2.) The Writ Petition, in W.P.No.12716 of 2015, had been filed seeking to issue a Writ of Certiorari to call for the records pertaining to the impugned proceedings of the respondent, dated 26.12.2014, and quash the same.

(3.) The Writ Petition, in W.P.No.12717 of 2015, had been filed seeking to issue a Writ of Certiorari to call for the records pertaining to the impugned proceedings of the respondent, dated 26.12.2014, and quash the same.