- (1.) The Court: None appears on behalf of the Respondents. No accommodation is prayed for.
(2.) This writ application is directed against an order dated September 24, 2001 passed by the Respondent No. 2 in connection with an application for waiver of requirement of pre-deposit of duty and penalty in Appeal No. EV-335/2001.
(3.) A show-cause notice dated March 26, 1999 was served upon the Petitioner-company by the Respondent No. 3 in the matter of payment of central excise duty for the period from March 1, 1994 to February 28, 1997.;