- (1.) Issue notice on the Special Leave Petition and slay application returnable in four weeks. Notice be issued dasti in addition to the usual mode of service. Counsel for the petitioner stales that the appeal before the central Excise tribunal has been fixed for hearing on 10/8/1992 and he wants a stay of further proceedings. We, however, do not see any reason to grant stay. Counsel will be at liberty to mention before the tribunal that the Special Leave Petition is pending.;