- (1.) The prayer made in the present petition is for issuance of a writ in the nature Certiorari for quashing order dated December 23, 1988 passed by the Assistant Collector, Customs and Central Excise, Ambala City, whereby demand of Rs. 8,00,625-85 has been confirmed against the petitioner on account of Excise duty, besides challenging the vires of "Heading No. 73.08" including its sub-heads incorporated in Section XV, Chapter 73 of the Schedule to the Central Excise Tariff Act, 1985.
(2.) Petitioner instead of filing statutory appeal had directly approached this Court by filing the present petition, which was admitted on August 7, 1989 and the interim order dated February 21, 1989 was ordered to be continued.
(3.) I have heard Shri Sanjay Bansal, learned Senior Advocate for the petitioner. No one has chosen to appear for the respondents.;