CETEX PETROCHEMICALS LTD Vs. COMMISSIONER OF CENTRAL EXCISE, CHENNAI I COMMISSIONERATE; ADDITIONAL COMMISSIONER OF CENTRAL EXCISE, CHENNAI I COMMISSIONERATE; JOINT COMMISSIONER OF CENTRAL EXCISE, CHENNAI I COMMISSIONERATE

JUDGEMENT

(1.) Heard Mr.K.Jayachandran, learned counsel for the petitioner and Mr.A.P.Srinivas, learned Additional Government Pleader appearing for the respondents and with the consent of either side, the writ petitions are taken up for final disposal.

(2.) In these Writ Petitions, the petitioner has challenged the show cause notices issued by the respondents, dated 24.06.2014, 02.07.2015 and 26.04.2016 respectively. In the show cause notice dated 24.06.2014, the respondent has proposed to claim differential duty to the tune of Rs.55,19,100/- for the clearances made from June 2013 to May 2014 under Section 11A(1) of the Central Excise Act, 1944. Apart from that, there is a proposal to demand interest and penalty.

(3.) In the show cause notice dated 02.07.2015, the respondent has proposed to claim differential duty to the tune of Rs.44,81,958/- for the clearances made from June 2014 to March 2015 under Section 11A(1) of the Central Excise Act, 1944. Apart from that, there is a proposal to demand interest and penalty.