SWATHY INDUSTRY Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) Heard Mr.R.L.Ramani, learned Senior Counsel appearing on behalf of the petitioner and Mrs.Hema Muralikrishnan, learned Senior Standing Counsel accepting notice for the respondents.

(2.) The petitioner has filed this writ petition challenging the Order-in-Original dated 27.2009 passed by the first respondent.

(3.) Firstly, a writ petition challenging the Order-in-Original cannot be maintained, as an appeal remedy was available to the petitioner.