M/S Prakash Ispat Udyog Ltd. Thru' ... vs The Commissioner, Central ...
2014 Latest Caselaw 767 ALL

Citation : 2014 Latest Caselaw 767 ALL
Judgement Date : 10 April, 2014

Allahabad High Court

M/S Prakash Ispat Udyog Ltd. Thru' ... vs The Commissioner, Central ... on 10 April, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 162 of 2010
 

 
Appellant :- M/S Prakash Ispat Udyog Ltd. Thru' Director Praveen Bansal
 
Respondent :- The Commissioner, Central Excise, Ghaziabad
 
Counsel for Appellant :- A.P. Mathur
 
Counsel for Respondent :- S.S.C.,B.K.S.Raguvanshi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Civil Misc. Recall Application No. 170649 of 2011.

This is an application for recall of the order dated 10.5.2011.

By the order dated 10.5.2011, the application for condonation of delay has been rejected on merit and consequently the appeal has been dismissed. In effect, it is an application for the review of the order.

No case for recall/review is made out. The application is rejected.

Order Date :- 10.4.2014

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