M.C.Agarwal, J. - (1.) Heard the learned counsel for the petitioner and Shri Shishir Kumar for the respondents.
(2.) In view of the circumstances of this case, it is not considered necessary, nor it is insisted upon by the learned counsel for the respondents, to file a counter-affidavit. The writ petition is, therefore, finally disposed of at the admission stage.
(3.) This writ petition under Article 226 of the Constitution of India is directed against an order dated 11-7-1994, passed by the Collector (Appeals) under Section 35F of the Central Excises and Salt Act, 1944.;