- (1.) This petition under Article 226 of the Constitution of India is directed against an order dated 16th May, 1996, passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi, whereby it partly allowed the petitioner's appeal No. E/3949/90-NB and No. E/1619/91-NB.
(2.) I have heard Shri A.P. Mathur, learned Counsel for the petitioner, and Shri Arun Kumar Gupta, Additional Standing Counsel for the Union of India.
(3.) The impugned order has been passed by the Tribunal under Section 35C of the Central Excises and Salt Act, 1944, sub-section (4) whereof states that save as provided in Section 35G or Section 35L, order's passed by the Appellate Tribunal on appeal shall be final. Under Section 35G, a reference against the order of the Tribunal can be sought to the High Court.;