ARSH CASTINGS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) ADMITTED .

(2.) IT is not necessary to file written statement since challenge in this writ petition is to the orders Annexures P -7 and P -8 passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi. By consent, the writ petition is placed on board and called out for hearing.

(3.) WE have heard learned counsel for the parties and perused the order dated 5 -8 -1994 (Annexure P -7) and order dated 26 -10 -1994 (Annexure P -8).