M.C.Agarwal, J. - (1.) This petition under Article 226 of the Constitution of India is directed against an order dated 20-7-1994. passed by the Collector (Appeals), Customs and Central Excise, Ghaziabad whereby he declined to waive the condition of pre-deposit of the disputed amount under Section 35F of the Central Excises and Salt Act, 1944.
(2.) I have heard learned counsel for the petitioner and Shri U.N. Sharma, learned Chief Standing Counsel for the Union of India.
(3.) As agreed by the learned counsel before the parties the writ petition is finally disposed of at the admission stage without calling for a counter-affidavit.;