Pomsy Food Products (P) Ltd vs Commissioner Of Central Excise
2023 Latest Caselaw 2859 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                     &
                  THE HONOURABLE MR.JUSTICE BASANT BALAJI
         Wednesday, the 1st day of March 2023 / 10th Phalguna, 1944
                 IA.NO.1/2023 IN C.E.APPEAL NO. 49 OF 2018
APPLICANT/APPELLANT:

     POMSY FOOD PRODUCTS (P) LTD., K.S.PURAM, VAVVAKAVU P.O, OCHIRA,
     KOLLAM, KERALA, REPRESENTED BY ITS DIRECTOR, SMT.SINDHU
     RAJENDRAPRASAD.

RESPONDENT/RESPONDENT:

     COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX (APPEALS),
     CR BUILDINGS, I.S. PRESS ROAD, COCHIN -682 018.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
granted for the compliance of the Judgment, and to grant an additional
period of 15 days from the date of order in this Interlocutory Application
for making the pre-deposit.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.KARUNAKARAN C.K., Advocate for the petitioner and of SRI.SREELAL
N.WARRIER Advocate for the respondent, the court passed the following:
                                   S.V.BHATTI &
                              BASANT BALAJI, JJ
                  ---------------------------------------
                    I.A.No.1 of 2023 in C.E.Appeal No.49 of 2018
                  -- -------------------------------------
                                    ORDER

(Dated: 1st March, 2023)

S.V.Bhatti, J.

The application is filed seeking an extension of time granted by

this court in the judgment dated 01.12.2021, to make the pre-

deposit for pursuing the remedy of appeal before the CESTAT.

After appreciating the reasons stated in the affidavit

accompanying the application, we are convinced to extend the

time for pre-deposit, hence we extend the time by 15 days more

from today to make the pre-deposit and work out the remedy of

appeal.

Hand over copy.

Sd/-

S.V.BHATTI, JUDGE

Sd/-

BASANT BALAJI, JUDGE ss