OM SHIV TRANSPORT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Nishant Mishra, learned counsel for the applicant, Sri Gautam Chaudhary, learned counsel for the Registrar CESTAT, Respondent No. 2, Sri Ashok Mehta, learned senior counsel assisted by Sri B.K.S. Raghuvanshi, learned counsel for the Respondent No. 1 and learned Standing Counsel for Respondent No. 6.

(2.) This is an intervernor's application filed under Order 1 Rule 8A read with Section 151 CPC on behalf of the Customs, Excise and Service Tax Appellate Tribunal Bar Association through its President.

(3.) It is to be noted that pursuant to a decision of the Union Cabinet a Notification No. 7/2013, dated 1-11-2013 was issued for setting up the Benches of CESTAT at Allahabad, Chandigarh, Mumbai, New Delhi and Chennai. Since the aforesaid Notification was not being implemented the petitioner M/s. Om Shiv Transport filed a writ petition seeking enforcement of the aforesaid Notification. While entertaining the writ petition the following interim order was passed :