B.M.Lal, J. - (1.) This petition is taken up in revised list. Sri Ashok Kumar, learned Counsel appears for petitioner. None appears for the respondents, though copy of the petition along with annextxres has already been served on, learned Senior Standing Counsel for the Union of India.
(2.) By this petition the petitioner seeks an order, direction or writ in the nature of certiorari quashing the impugned order dated 19-4-1996 passed by the Assistant Commissioner, Central Excise, Division II, Ghaziabad, the Respondent No. 4, whereby proceedings for recovery of central excise dues have been initiated against the petitioner. Petitioner further seeks an order, direction or writ in the nature of mandamus commanding the Respondent No. 2 to decide stay/waiver application filed by the petitioner along with appeal.
(3.) In short, the relevant facts leading to this petition are as under :;