SANTOGEN TEXTILE MILLS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri E. P. Bharucha for the petitioners and Shri A. J. Rana appearing for the respondents.

(2.) THE petitioner seeks to challenge the order of the Settlement Commission, Customs and Central Excise Additional Bench, Mumbai, (the Settlement Commission for short) dated 15th January, 2002 (Ex-I), passed in exercise of powers under Section 32f of the Central Excise Act, 1944 (the Act for short ). Facts in brief :

(3.) THE 1st petitioner is a 100% Export Oriented Unit (EOU for short) engaged in manufacturing textile fabrics and fabric articles.