- (1.) There will be an order in terms of prayer (a) of the petition.
(2.) Instead of disposing of the application we propose to here out the appeal itself by treating the same as on day's list.
(3.) This appeal is directed against an ad interim order passed by a learned Trial Judge on 8th March, 2010 whereby and whereunder the interim order was not granted. According to Mr. Banerjee the interim order in terms of prayer of the writ petition was prayed for at the time of hearing. However, such prayer was not granted. It appears to us that the writ petitioners challenge a notification issued under the Central Excise Act whereby and whereunder the importer of goods has been given certain concession and/or benefit for import of the jute goods from Bangladesh. The grievance of the writ petitioners is that they being the manufacturers of the same products are seriously affected by such notification granting exemption and /or concession. He submits that interim order should be passed as prayed for in the writ petition. However, at the time of argument Mr. Banerjee submits that for the time being those importers who have been benefitted should be asked to furnish bond in favour of Central Government, to the extent of the amount received so that the revenue would be protected.;