REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF CENTRAL EXCISE Appellant

V/S

AUSTRALIAN FOODS LTD. Respondents

Referred Judgements :-

COMMISSIONER VS. TRISHUL RESEARCH LAB (P) LTD. [REFERRED TO]
BHARATI SYSTEL LTD. VS. COMMISSIONER [REFERRED TO]
CCE VS. LIBERTY SHOES LTD. [REFERRED TO]
CATROL INDIA LTD.,VS. COMMISSIONER [REFERRED TO]
COMMISSIONER VS. KRAFTECH PRODUCTS INC. [REFERRED TO]
ITEL INDUSTRIES PVT.LTD. VS. COMMISSIONER [REFERRED TO]
EASTERN SAFETY VS. CCE [REFERRED TO]
KWALITY BISCUITS (P) LTD. VS. CCE [REFERRED TO]
JYOTENDRASINHJI VS. S I TRIPATHI [REFERRED TO]
JAYANTI FOOD PROCESSING P LTD VS. COMMISSIONER OF CENTRAL EXCISE RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) BY consent of both parties, the main writ petition itself is taken up for final disposal.

(2.) THE writ petition is filed by the Commissioner of Central Excichennai II Commissionerate against the impugned order of the second respondent dated 06. 12. 2006, which has been passed as admission-cum-final order on an application filed by the first respondent for settlement of the proceedings initiated against it by means of a show cause notice issued by the writ petitioner dated 31. 07. 2006.

(3.) THE short facts leading to passing of the impugned order by the second respondent are as follows:

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COMMISSIONER OF CENTRAL EXCISE Vs. AUSTRALIAN FOODS LTD

Referred Judgements :-

JUDGEMENT

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