COMMISSIONERATE OF CENTRAL EXCISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) BY means of this application, the respondents (in the writ petition) have sought vacation of the interim order dated 19.03.2014 passed by this Court in WP(C)No. 80 of 2014, whereby, operation of the impugned award dated 28.02.2014, passed by Central Administrative Tribunal, Guwahati, Division Bench in OA No. 40 of 2014 was stayed.

(3.) LEARNED counsel for the present applicants submitted before this Court that the interim order passed by this Court in the writ petition staying the operation of the order passed by CAT, be vacated as under the said order, the department is implementing the transfer orders challenged before the Central Administrative Tribunal.