As per case facts, petitioners and their firms faced a show cause notice for Central Excise Duty evasion, related to manufacturing ayurvedic medicines without proper registration and tax payment. Subsequent ... investigations led to an order confirming duty and imposing penalties. The petitioners filed Writ Petitions, challenging the order as arbitrary, illegal, and a violation of natural justice, with two petitioners claiming lesser involvement. The question arose whether the High Court should intervene in an appealable order when an effective alternative remedy exists. Finally, the High Court dismissed the petitions, holding that it generally refrains from interfering when an effective alternative remedy, such as an appeal under the relevant statute, is available and no exceptional jurisdictional error is found.