KINETIC HONDA MOTOR LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI Kohali, learned counsel for the petitioner. He is heard on the question of admission. Admit.

(2.) SHRI Neema, learned Standing Counsel for the Union of India was present yesterday and was requested to take a copy of this petition and make his submissions. Accordingly, he had made his submissions purely confining to the question of law on the matter of grant of injunction.

(3.) ADMITTEDLY the petitioner has preferred an appeal before the Collector (Appeals), Central Excise, Indore respondent No. 2. He also prayed for staying the recovery proceedings initiated against the petitioner on account of wrongly availing of Modvat credit on certain goods as mentioned in the order Annexure G. Aggrieved by this refusal of stay the petitioner has now approached this Court.