- (1.) Heard the Learned Counsel appearing for the parties.
(2.) Our attention has been drawn to the contents of paragraph 5 of the impugned judgment and order MOHAN ROCKY SPRINGWATER BREWERIES LTD v. UNION OF INDIA, 2010 253 ELT 387 wherein the High Court has recorded that a consensus was there between the counsel appearing for the parties at the time of hearing that there are two contradictory orders in respect of the same Petitioner which could not be allowed to hold the field. Learned Counsel appearing for the Petitioners has stated before us that there could not and should not have been such a consensus nor was there any instruction for giving such a consent by the Petitioners to the concerned counsel.
(3.) We have noted the said statement.;