Customs, Excise and Gold Tribunal - Delhi
M.R.F. Ltd. vs The Customs Excise And Gold (Control) ... on 20 December, 1984
Equivalent citations: 1985ECR289(TRI.-DELHI)
ORDER
1. Counsel says that the matter was heard by three Judges' bench on 19th July, 1984 and judgment was reserved and subsequently notice has been received intimating that a larger bench is to hear the said matter again. Counsel makes a grievance that he has asked under what power this has been constituted. In spite of that the matter has now been listed before a larger bench and he maintains that there is no competency under the Act to constitute the larger bench, when the matter has once been heard by a duly constituted bench earlier. Rule D.B.
2. CM. No. 4208/84
3. Notice for 15.1.1985, In the meanwhile the proceedings before larger bench are stayed.