Commissioner Of Customs & Central ... vs M/S Surya Food & Agro Ltd.
2014 Latest Caselaw 1145 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CUSTOM APPEAL DEFECTIVE No. - 30 of 2013
 

 
Appellant :- Commissioner Of Customs & Central Excise
 
Respondent :- M/S Surya Food & Agro Ltd.
 
Counsel for Appellant :- S.P. Kesarwani, Sr.S.C.,R.C. Shukla
 
Counsel for Respondent :- Manish Tandon,Rishi Raj Kapoor
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Order on Delay Condonation Application.

Heard learned counsel for the parties.

The cause shown is sufficient. The delay in filing the appeal is condoned.

The application is allowed.

Order Date :- 23.4.2014

Monika

Case :- CUSTOM APPEAL DEFECTIVE No. - 30 of 2013

Appellant :- Commissioner Of Customs & Central Excise

Respondent :- M/S Surya Food & Agro Ltd.

Counsel for Appellant :- S.P. Kesarwani, Sr.S.C.,R.C. Shukla

Counsel for Respondent :- Manish Tandon,Rishi Raj Kapoor

Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Order on Delay Condonation Application.

Admit on the questions of law mentioned in the memorandum of the appeal.

Order Date :- 23.4.2014

Monika/memo of appeal