JAYANT VITAMINS Vs. UNION OF INDIA

JUDGEMENT

(1.) THEY are heard.

(2.) THIS petition is directed against show cause notice issued under Section 11-A of the Central Excises and Salt Act, 1944.

(3.) THIS Court has consistently held that resort to writ jurisdiction at the stage of show cause notice is not permissible. Reference can be made to the decisions in the case of Grasim Industries Ltd. 1995 (77) ELT 74 : 1995 (57) ECR 572 (MP), Methodex Systems Pvt. Ltd. (M. P. No. 650/1986) decided on 11. 9. 1996 1997 (70) ECR 280 (MP) and Kinetic Honda Motors Ltd. v. Union of India (MP) (No. 1823/1991) decided on 22. 4. 1997 1997 (71) ECR 1 (MP ).