GAJRA BEVEL GEARS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) FOR the reasons stated in the order delivered by us today in Steel Ingots Private Limited, Indore v. The Union of India and Two Ors. (Misc. Petition No. 264 of 1987) [1988] 16 ECC 205 (MP), this petition is allowed. The Orders No. G. B. G. L. /misc/86/267 dated 11-3-1987 (Annexure 'c') and No. G. B. G. L. /misc. /86/249 dated 6-3 1987 (annexure 'd') passed by the Superintendent, Central Excise, Range-II, Dewas, are quashed. The proper officer shall, however, be at liberty to take action afresh, according to law, under Rule 57-I of the Central Excise Rules, 1944, after giving reasonable opportunity to the petitioners to show cause why such action be not taken. In the circumstances of the case, parties shall bear their own costs of this petition.