GENERAL FOODS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI A. K. Chitale, learned Counsel for the petitioner; Shri J. P. Gupta, learned Counsel with Shri B. G. Neema, learned Counsel for the respondents.

(2.) SHRI Gupta, learned Counsel for the respondents, stated that after the petition was filed, a show-cause notice has been issued to the petitioner. This fact is not disputed by Shri Chitale, learned Counsel for the petitioner. In view of the fact that a show-cause notice has admittedly been served on the petitioner, the reliefs sought in this petition can be obtained by the petitioner by showing cause before the authorities concerned. As remedies are available to the petitioner under the Central Excises and Salt Act, 1944 and no satisfactory reason has been shown why those remedies cannot now be pursued, this is not a fit case, in our opinion, for exercising the extraordinary powers of this Court under Article 226 of the Constitution of India.

(3.) THE petition is accordingly summarily dismissed. No order as to costs.