MILTON PLASTICS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India seeks the following relief :-

(2.) With the consent of both sides, we take up this writ petition for hearing and final disposal forthwith. Hence, rule. The respondents waive service.

(3.) The petitioners have filed this writ petition in this Court on 8-10-2014. They state that they are engaged, inter alia, in the manufacture of Insulated Wares of Plastic, Table ware and Vacuum Flask, falling under Chapter Headings 3924, 3923 and 9617, respectively, of the First Schedule to the Central Excise Tariff Act, 1985.