A.P.Misra, J. - (1.) Heard learned counsel for petitioner and Sri S.H.A. Naqvi appearing for Union of India.
(2.) In view of the facts and circumstances of this case and also as agreed to by the learned counsel for the parties, this writ petition is being disposed of finally at the stage of admission even before exchange of affidavits.
(3.) The petitioner seeks quashing of the order dated 22-9-1994 passed by the Superintendent Central Excise Range-III Sahibabad and further a direction to respondents to lift the order of detention dated 22-9-1994 and also not to initiate recovery proceedings during the pendency of the stay/waiver application and the appeals already heard on 26-7-1994.;