SINDH DETERGENT AND CHEMICALS PVT. LTD. Vs. CEGAT

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner challenges the orders dated 28.12.1995 and 11.3.1996 passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi in Appeal Nos. E/1130 -1133/95 -NB and E/1132 -1133/95 -NB respectively under the proviso of Section 35F of the Central Excises and Salt Act, 1944.

(2.) WHEN the petition first came up before this Court on 30th of April, 1996 it was ordered as under:

(3.) ON 7.4.1997 the learned Counsel for the petitioner was asked to intimate as to whether after the aforesaid order dated 30th of April, 1996, appeal Nos. 1130 and 1132 of 1995 have been disposed of. He is unable to make any statement about it but states that the petitioner had complied with the said order and furnished security as directed by this Court.