Punjab-Haryana High Court
M/S Kec International Ltd vs Commissioner Of Central Excise on 21 May, 2013
Author: Hemant Gupta
Bench: Hemant Gupta, Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Date of Decision: May 21, 2013
CWP No. 10915 of 2013
M/s KEC International Ltd.
...Petitioner
Versus
Commissioner of Central Excise, Rohtak and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE RITU BAHRI
Present: - Mr. M.P. Devnath, Advocate
and Mr. Sandeep Goyal, Advocate
for the petitioner.
1 To be referred to the Reporters or not?
2 Whether the Judgment should be reported in the
Digest
HEMANT GUPTA, J.
Admittedly, the impugned order dated 31.01.2013 (P-2) in the present writ petition is appealable in terms of Section 35-B of Central Excise Act, 1944.
In view of the said fact, we do not find any reason to entertain the present writ petition in view of the effective statutory remedy available to the petitioner.
(HEMANT GUPTA) JUDGE (RITU BAHRI) JUDGE 21.05.2013 Atul