LARSEN AND TOUBRO LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Art. 226 of the Constitution of India the petitioner seeks quashing and setting aside of an order-in-original dated 29th Jan., 2016.

(2.) Ordinarily, this Court would not be required to interfere with an order-in-original and which in a given case could be said to be appealable but the facts and circumstances being undisputed, we are entertaining this writ petition.

(3.) The petitioner Larsen and Toubro Limited engaged, inter alia, in the manufacture and supply of heavy engineering equipment and machinery such as Heat Exchangers, Pressure Vessels, Boilers, etc. falling under Chapter 84 of the Central Excise Tariff Act, 1985, were proceeded against in the following circumstances.