MINERAL OIL CORPORATION Vs. CEGAT

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is directed against an order dated 19th March, 1997 passed by the Custom, Exicse & Gold (Control) Appellate Tribunal, New Delhi in exercise of powers under the proviso to Section 35F of the Central Excises and Salt Act, 1944 (hereinafter referred to as 'the act') directing the appellant to make a pre-deposit of Rs. 2,50,000/-.

(2.) No counter affidavit has been filed.

(3.) I have heard Sri Rajesh Kumar, learned Counsel for the petitioner and Sri Shishir Kumar, learned Counsel for Union of India.