SUPER TIME INDUSTRIES Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is directed against an order dated 28th September, 1994 passed by the Collector (Appeals) Customs and Central Excise, Ghaziabad whereby it dismissed the petitioner's Appeal No. 214/CE/ MRT /94 for failure to deposit the duty demanded by the Collector.

(2.) I have heard the learned counsel for the Petitioner and Shri S.K. Rai, the learned Standing Counsel for the Union of India.

(3.) No counter-affidavit is desired by the respondent to be filed and as agreed, the writ petition has been finally heard at the admission stage in accordance with the rules of the Court.