- (1.) Heard Sri Ashok Trivedi, learned counsel for the petitioner and Sri Ajay Bhanot, learned counsel for the respondents.
(2.) This writ petition has arisen from proceedings relating to Cess payable to respondents no.1 and 2 under Textile Committee Act, 1963 (hereinafter referred to as "Act, 1963") and demand issued by respondents no.1 and 2 accordingly.
(3.) The facts, in brief, giving rise to present dispute are as under:;