A.P.Mishra, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the Union of India.
(2.) The petitioner seeks quashing of notice dated 28th July, 1994 (Annexure 1 to the writ petition) and further directing the said respondent not to proceed further or take any action in pursuance of the same.
(3.) The impugned show cause notice is issued under Section 11A of the Central Excises and Salt Act, 1944 read with the provisions of the Central Excise Tariff Act, 1985, by virtue of which the petitioner has been asked to pay excise duty amounting to Rs. 53,79,299/- under the Central Excise Act for the period July, 1989 to February, 1994.;