- (1.) Heard Counsel for the parties.
(2.) The contention of the petitioner is that though its appeal was heard on 13-11-1996, decision has not been pronounced so far and without awaiting decision on the appeal and on the stay application made by the petitioner, the respondents are rushing up with the recovery.
(3.) On these facts, the petition is disposed of finally directing the Central Excise Commissioner (Appeals), Allahabad (Respondent No. 1) either to decide the appeal within ten days and if that is not possible, then to decide the stay application within that period from the date a certified copy of this order is produced before the said respondent by the petitioner, who undertakes to produce the same within three days from today.;