H.R. Panwar, J. - (1.) ISSUE notice for final disposal.
(2.) MR . M.R. Singhvi representing the Excise Department present in Court is directed to accept notice for the respondents. He accepts the notice. Learned Counsel for the petitioner has supplied the copy of writ petition to Mr. Singhvi. With the consent of learned Counsel for the parties, the matter is finally heard and disposed of at admission stage. By the instant writ petition, the petitioner has challenged the order Annexure 5 dt. 17.07.2007 passed by respondent Board of Revenue, Ajmer whereby the appeal filed by the petitioner under Section 69(5) of the Rajasthan Excise Act, 1950 (for short "the Act of 1950" hereinafter) against the order of Excise Commissioner, Udaipur dt. 21.02.2005 came to be dismissed on the ground that the petitioner has not deposited 75% of the amount of demand created by the order appealed against.
(3.) HEARD learned Counsel for the parties.;