SCI-TECH CENTRE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Jetly waives service.

(2.) By consent, the petition is taken up for hearing.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner challenges the order dated 1st May, 2013 (Exhibit "N") withdrawing the exemption under Notification No. 167/71-C.E. dated 11th September, 1971 (Exhibit "F") till completion of investigation.