- (1.) These two petitions under Article 226 of the Constitution of India are directed against the two orders dated 18-5-1999 passed by the Commissioner (Appeals), Customs and Central Excise, Ghaziabad in exercise of the powers under proviso to Section 35F of the Central Excise Act whereby it partly waived the conditions of pre- deposit of the adjudicated dues.
(2.) I have heard Shri Piyush Agarwal, learned Counsel for the petitioner and Sarvsri Vikram Gulati and Surya Prakash, learned Standing Counsel for the respondents.
(3.) In view of the nature of the matter no counter affidavit was proposed to be filed.;