MADAN MOHAN AGGARWAL SON OF HET RAM AGGARWAL Vs. UNION OF INDIA THROUGH ASSISTANT COLLECTOR, CENTRAL EXCISE, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA
LAWS(P&H)-2003-2-268
HIGH COURT OF PUNJAB AND HARYANA
Decided on
February 05,2003
MADAN MOHAN AGGARWAL SON OF HET RAM AGGARWAL; KEWAL KRISHAN KAPUR AND NARINDER AGGARWAL SON OF MADAN MOHAN AGGARWAL
Appellant
VERSUS
UNION OF INDIA THROUGH ASSISTANT COLLECTOR, CENTRAL EXCISE, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA
Respondents
JUDGEMENT
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(1.) This petition was filed for quashing of complaint under the provisions of Central Excise and Salt Act, 1954. Initially, stay of further proceedings was ordered but on 7.6.1991, stay was vacated. Nobody was prosecuting the matter for the petitioner. By now, trial of the complaint itself might have been over.
(2.) None appears.
(3.) Dismissed for non-prosecution.;
(2.) None appears.
(3.) Dismissed for non-prosecution.;
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