H C L LIMITED (REPROGRAPHICS DIVISION) Vs. UNION OF INDIA; ASSISTANT COLLECTOR, CENTRAL EXCISE DIVISION
LAWS(ALL)-1988-8-107
HIGH COURT OF ALLAHABAD
Decided on August 30,1988

H C L Limited (Reprographics Division) Appellant
VERSUS
Union Of India; Assistant Collector, Central Excise Division Respondents

JUDGEMENT

- (1.) Upon bearing learned Counsel for the petitioner and learned Additional Standing Counsel, appearing for the respondents, we finally dispose of this writ petition with the direction that the Assistant Collector of Central Excise Division, Saharanpur, respondent no. 2, shall, within 14 days from the date of filing of a certified copy of this order, dispose of the 'approval of the price list' matter pending before him for fresh consideration pursuant to the order of the Collector dated 28.1.1988 (Annexure 4) in accordance with law and as undertaken a certified copy of this order shall be filed by the petitioner within three days from today.
(2.) A certified copy of this order be handed over to the learned Counsel for the petitioner on payment of usual charges, in the course of day.;


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