A.P.Misra, J. - (1.) Heard learned counsel for the petitioner and Sri U.N. Sharma appearing for the respondents.
(2.) Petitioner seeks direction for not giving effect to the order passed on 1-12-1994 until stay/waiver application, which is pending before the Tribunal, is disposed of.
(3.) The present petition pertains to adjudication of the order passed on 4-10-1993 by the Deputy Collector Excise who has confirmed the demand and directed the petitioner to deposit forthwith, but the Collector Central Excise (Appeals) by order dated 27-4-1994 dismissed the appeal. Thereafter, the petitioner being aggrieved filed appeal alongwith the stay/waiver application before the Appellate Tribunal which is still pending. It is further averred that for disposal of the stay/waiver application the said authority has fixed 23-1-1995 as the next date. However, in the mean time the authority concerned, Superintendent Cental Excise has detained the entire stock of the petitioner for the recovery of the amount of duty on 1-12-1994. Being further aggrieved the petitioner has filed this writ petition.;