R.K.Agrawal, J. - (1.) The petitioner M/s Kanoria Chemicals & Industries Limited, has filed the present writ petition for quashing the order No. (i) 22/Demand/78 dated 8.12.1978 under C.No. V-14-A (18) 208/77/11965 dated 26.12.1978 (Annexure A. 4); (ii) 21 - Demand/ 78 dated 7.12.1978 issued under C.No. V-14-B (18) 207/77/11957 dated 26.12.1978 (Annexure A.5); (iii) 10-Demand /78 dated 28.8.1978 issued under C. No. V-14.AA (3) 141/78/6854 dated 1.9.1978 (Annexure A.6); (iv) Order No. Nil dated February 1982 issued under C.No. V-14-B(3) 130/79/1145 dated 1.3.82 issued under C.No V-14-AA (3) 129/79/1138 dated 1.3.1982 (Annexure A.8) Order No. Nil dated February 1982 issued under C.No. V-14-H (3) 128/79/1148 dated 1.3.1982 (Annexure A.9) and the orders passed in appeal by the Appellate Collector of Central Excise New Delhi No. 1080-1081-CE-79 issued under C. No. 12 and 13-CE/Appeal/Alld/79 dated 22.10.1079 (Annexure A.10) and the order passed in revision petition by the Government of India vide Order No. 495/1982 dated 31.8.1982 issued under F.No. 195/2/793/79-CX.V dated 8.12.1982 (Annexure A.12).
(2.) The petitioner has further sought writ of mandamus directing the Appellate Collector, Central Excise, New Delhi not to proceed with the 4 appeals filed against Order C. No. (i) 10-Demand/78 dated 28.8.1978, issued under C.No. V-14-AA (3)141/78/6854 dated 1.9.1978(Annexure A.6); (ii) Order No. Nil dated February 82 issued under C.No. V-14-B(3) 130/79/1145 dated 1.3.1982 (Annexure A.7); (iii) Order No. Nil dated February 1982 issued under C.No. V-14-AA (3) 129/79/1138 dated 1.3.1982 (Annexure A.8); (iv) Order No. Nil dated February 1982 issued under C. No. V-14-H (3) 128/79/1148 dated 1.3.1982 (Annexure A.9).
(3.) We have heard Shri A.P. Mathur learned Counsel for the petitioner and Shri Surya Prasad Kesharwani, learned Additional Standing Counsel for the respondents.;