Punjab-Haryana High Court
Shri Madan Mohan Aggarwal Son Of Shri Het ... vs Union Of India (Uoi), Through The ... on 5 February, 2003
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ORDER Adarsh Kumar Goel, J.
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.