Allahabad High Court
Narendra Kumar Prop. M/S Harihar ... vs Union Of India & Others on 22 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 13021 of 2010 Petitioner :- Narendra Kumar Prop. M/S Harihar Traders Respondent :- Union Of India & Others Petitioner Counsel :- Vikrant Pandey Respondent Counsel :- S.P. Kesarwani/Ssc Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,J.
By means of this petitioner the petitioner has prayed for quashing of the order dated 29.6.2010 passed by respondent no. 3 whereby the petitioner has been cummoned under section 14 of the Cental Excise Act, 1944.
The record reveals that only summons have been issued against the petitioner, therefore, no ground for making any interference is made out.
Accordingly this petition is dismissed.
Order Date :- 22.7.2010 o.k.