- (1.) Leave granted.
(2.) Heard Mr.Arun Jaitley, learned senior counsel appearing on behalf of the appellant and Mr.R.Mohan and Mr.Mohan Parasaran, learned ASG appearing on behalf of the respondents.
(3.) We have perused the order passed by the High Court dt.22.06.2006 in Writ Petition No.994 of 2006 filed by M/s Aiges India Marketing Pvt.Ltd. against Union of India and another. We are not, in this case, concerned with the merits of the case put forward by the appellant or the respondents. We confine ourselves only to the observations made by the High Court in its order dt.22.06.2006 in para 11 and 12 against the appellant who was the advocate-on- record for Union of India. The observations made by the High Court in para 11 and 12 of its order reads thus :- "11. On 9th February, 2005, this Court simply adjourned the matter as the counsel for the revenue sought time to file an affidavit in reply of the Commissioner (Investigation). However, the Central Government Advocate in his letter dated 11th February, 2005, apart from making several incorrect statements quoted hereinabove, he has falsely stated that the court has granted interim relief in the matter. Today Mr.Rana, on instructions from Dr.Kaushik fairly states that our order dated 9th Feb, 2005 was not even annexed to the letter dated 11th February, 2005 as the same was not available on 11th February, 2005. It is unfortunate that the Central Government Advocate who is supposed to safeguard the interest of the Revenue should represent to the officers of the department that there is an interim order passed against the Revenue when in fact there is none. The conduct of Central Government Advocate is highly deplorable to say the least. Similarly, even the conduct of Mr.M.G.Rao, in filing an affidavit is totally contrary to the stand of the Customs Department set out in the affidavit in reply filed by the Joint Commissioner of Customs. 12 Dr.T.C.Kaushik who is personally present before us today has tendered unconditional apology and has filed an affidavit to that effect in writing on 27th March, 2006. In these circumstances, we leave it to the Revenue Secretary of the Central Government and to the C.B.E.C., New Delhi to take appropriate action as they deem fit against Dr.T.C.Kaushik and Mr.M.G. Rao.";