- (1.) List has been revised. None appears for the respondent. We have therefore, heard only counsel for the petitioners.
(2.) It is regretfully pointed out that in excise and custom matters involving highest stakes no one is putting in appearance for the respondents and, therefore, most of the cases go unattended on behalf of the respondents.
(3.) By this petition, petitioners seek quashing of the impugned notice dated 11-3-1983 and 29-4-1983 purporting to have been issued under Section 11 of the Central Excises and Salt Act, 1944 (briefly 'the Act').;