- (1.) The grievance of the petitioner in this case is that even though on an earlier occasion, this Court passed an order, on 21.6.1989, Civil Misc. Writ No. Nil of 1989 Elgin Mills Co. Ltd. Mill No. 1 Kanpur through its Secretary v. The Collector Central Excise Kanpur to the effect that the copies of the reports of Chemical Examiner and Textile Technocrat shall be furnished to the petitioner before proceeding further, it is not being complied with by the Respondents. The order dated 21.6.1989 reads as under: Heard learned Counsel for the petitioner and the learned Standing Counsel. Learned Counsel for the parties have agreed that the petition may be disposed of at the admission stage. The grievances of the petitioner is that without supplying the copies of the reports of the Chemical Examiner and the Textile Technocrat, the Collector is proceeding with the case. I direct that further proceedings in case No. V(15) off/Section 3 MPI ADJ. 16/88 shall remain stayed till the petitioner is supplied with the reports of the Chemical Examiner and the Textile Technocrat. With these directions, the writ petition is disposed of. A copy of the order be given within 24 hours. Dated 21.6.1989 Sd/- D.P.S.C.
(2.) The learned Standing Counsel seeks to explain that it may be that the copy of the said order was not served upon or brought to the notice of the Collector, Central Excise.
(3.) Having regard to the facts of the case, the writ petition is disposed of with the following directions:;