Commissioner Of Central Excise vs M/S Shri Stay Prakash Gupta, ...
2012 Latest Caselaw 1524 ALL

Citation : 2012 Latest Caselaw 1524 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Commissioner Of Central Excise vs M/S Shri Stay Prakash Gupta, ... on 9 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 47 of 2012
 

 
Petitioner :- Commissioner Of Central Excise
 
Respondent :- M/S Shri Stay Prakash Gupta, Director Shiva Polyplast (P)Ltd
 
Petitioner Counsel :- B.K. Singh Raghuvanshi
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

There is delay in filing the appeal. Although, an application under Section 5 of the Limitation Act has been filed which is supported by affidavit but no proper explanation has been given therein. The delay in filing the appeal being beyond one year, it was expected that proper explanation ought to have been given.

Sri B.K. Singh Raghuvanshi, learned counsel for the appellant prays for time to file supplementary affidavit explaining the delay.

Three weeks' time is allowed to the learned counsel for the appellant to file supplementary affidavit.

List after three weeks.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 9.5.2012

MK/

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Commissioner Of Central Excise vs M/S Shri Stay Prakash Gupta, ...
2012 Latest Caselaw 1524 ALL

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Commissioner Of Central Excise vs M/S Shri Stay Prakash Gupta, ...
2012 Latest Caselaw 1524 ALL