RUCHI FABRICS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THEY are heard on LA. 1020/97.

(2.) THE appellant (here) has filed appeal before Commissioner (Appeals ). The matter is still pending. Learned Counsel for the appellant submits that there is no officer to look into the matter and he is not getting relief till some officer is appointed there.

(3.) COLLECTOR Bombay has been given charge of Commissioner (Appeals) -Indore. Thus there is authority who can look into the matter and decide it.