- (1.) CASE called out in the revised list.
(2.) NONE is present on behalf of the revisionist.
(3.) HEARD learned counsel for Union of India Sri C.S. Chaturvedi. This revision has been preferred against judgment and order dated 20.08.1990 passed by Special Chief Judicial Magistrate, Kanpur rejecting the applications filed against the summoning order under Section 9, Central Excise and Salt Act, 1944, in Criminal Case Nos. 1496/1988, 1497/1988, 1498/1988 and 1499/1988.;