UNION OF INDIA Vs. BAJAJ TEMPO LTD

JUDGEMENT

(1.) THIS appeal and the other connected appeals have been preferred against the order of the learned Single Judge passed on 8-9-1994 in M. P. No. 779/89, M. P. No. 1099/88, M. P. No. 1101/88, M. P. No. 1356/88, M. P. No. 932/90, M. P. No. 933/90 and M. P. No. 1076/90, by which show cause notices issued to the Respondents in all the cases by the appellant No. 3, the Additional Collector, Central Excise, have been quashed.

(2.) THIS order shall also govern disposal of L. P. A. No. 15/95, L. P. A. No. 132/94, L. P. A. No. 133/94, L. P. A. No. 134/94, L. P. A. No. 135/94 and L. P. A. No. 136/94, as common questions of law and facts were involved in all these appeals.

(3.) WE have heard the learned Counsel for the parties.