M.C.Agarwal, J. - (1.) This writ petition under Article 226 of the Constitution of India is directed against the order of the Collector, Central Excise dated 23rd May, 1984 and the orders dated 1st January, 1985, 17th June, 1986, 23rd October, 1986, 29th January, 1987 and 14th April, 1987 passed by the Customs, Excise and Gold (Control) Appellate Tribunal (hereinafter referred to as the Tribunal). It is also prayed that the respondents be directed not to realise the demand made by the Collector, Central Excise.
(2.) Although, the copy of the writ petition was served on the Standing Counsel for Union of India on 18th August, 1987, no counter affidavit has so far been filed. The petition was listed for hearing and in spite of the service of an individual notice dated 25th July, 1994 on the Senior Standing Counsel, no one appeared for the respondents when the case was taken up for hearing on 27th July, 1994.
(3.) I have heard the learned counsel for the petitioner.;