KRISHNAKANT SAKHARAM GHAG Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner. Rule, returnable early.

(2.) SO far as interim relief is concerned, we may observe that while hearing this petition for admission and stay, it has come to our notice that M/s. Parekh Prints Ltd., claiming to be the processors engaged in processing of man -made fabrics falling under Chapters 54 and 55 of the with some others had filed writ petitions in the Delhi High Court challenging the levy of excise duty on processing of man -made fabrics. The petitioner herein was also one of the writ petitioners before the Delhi High Court. The petition was filed in the name of his partnership firm M/s. Amit Textile Processors bearing No. 2523 of 1990.

(3.) THE batch of petitions challenging levy of additional duty of excise on man -made fabrics was heard by the Delhi High Court and the petitions were disposed of by a common judgment dated 9th July, 1991.