MANDHANA DYEING Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is preferred by the petitioner against the order dated 15th November, 2006 passed by the Settlement Commission, Customs & Central Excise, Additional Bench, Mumbai ('the Commission' for short) on the application made by the petitioner for settlement of dispute under Section 32E of the Central Excise Act,1944 ('the Act' for short)

(2.) IN order to appreciate the grievance of the petitioner against the impugned order, relevant facts need to be noticed at the outset. BACKGROUND FACTS:

(3.) THE Settlement Commission, while admitting the above application for settlement, directed the petitioner to deposit total amount of duty to the extent of Rs.3,12,75,928/vide its order dated 15th November, 2006.