M/S. SYNERGY ELECTRIC PVT. LTD (UNIT Vs. THE COMMISSIONER OF CENTRAL EXCISE, SERVICE TAX & CUSTOMS, DURGAPUR COMMISSIONERATE & ORS.

JUDGEMENT

(1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.

(2.) Two essential issues have arisen for consideration in the writ petition.

(3.) First, the issue is whether the order under challenge dated 11th February, 2016 of the Commissioner of Customs, Central Excise and Service Tax, Durgapur Commissionerate (for short the Commissioner) can be the subject matter of a writ petition instead of a regular appeal.