Supreme Court of India
Saurashtra Chemicals Ltd. vs Union Of India (Uoi) on 11 May, 2000
Equivalent citations: 2000ECR764(SC), 2000(118)ELT305(SC), AIRONLINE 2000 SC 533, (2000) 118 ELT 305 2009 (17) SCC 529, 2009 (17) SCC 529
Bench: S.P. Bharucha, Shivaraj V. Patil
ORDER
1. We see no reason whatsoever to entertain these special leave petitions. It is perfectly clear now that we have seen the provisions of the Act that the order of the Designated Authority is purely recommendatory. The appeal that lies is against the determination and that determination has to be made by the Central Government. For this reason, we decline to exercise jurisdiction under Article 136 of the Constitution of India and dismiss the special leave petitions.