- (1.) The petitioner company has filed this writ petition whereby the order dated 9- 11-95 passed by the Commissioner, Central Excise (Appeals) is being challenged by which petition filed under the proviso to Section 35-F of the Central Excises and Salt Act, 1944 was rejected. The appeal is still pending for disposal before the concerned Commissioner.
(2.) In the appeal, the Company has challenged the order dated 6-2-95 of Assistant Collector of Central Excise, confirming the demands raised by him in show cause notices.
(3.) During the pendency of the appeal the petitioner company moved an application for staying recovery of Excise duty demanded in pursuance to the order under challenge in the appeal. This application was rejected by the Commissioner of Central Excise (Appeals), New Delhi and that order is being challenged in the present petition.;