- (1.) Heard the learned counsel for the respective parties. The petitioner has assailed the orders dated 30th October, 2012 and 21st February, 2013 passed in Central Excise Appeal No. EA 660 of 2010. A further prayer is made by way of an interim measure restraining the respondent authorities from taking any coercive measures and/or further steps in pursuance of the aforesaid orders.
(2.) In a supplementary affidavit filed today the petitioner brought to the notice of this Court that an order of attachment of the movable property has already been passed. According to the petitioner the said order of attachment was passed on a day of service of the copy of the writ petition.
(3.) Let the said supplementary affidavit be kept with the record.;