- (1.) Upon hearing counsel the Court made the following. While the matters are pending in this Court the Union Government shall not take any penal or coercive measures under the Notification No. 7/98 -Central Excise (NT) dated March 10, 1998. It will be open to the manufacturers to submit applications on the basis of the actual production and, if any such application is submitted the same shall be duly considered by the competent authority in accordance with the rules. Put up 28.7.1998. ;