Commissioner Of Central Goods And ... vs Shilpi Cables Technologies ...
2022 Latest Caselaw 6773 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  D.B. Central Excise Appeal No. 176/2018

                                   Commissioner Of Central Goods And Service Tax Alwar
                                                                                                      ----Appellant
                                                                       Versus
                                   Shilpi Cables Technologies Limited
                                                                                                    ----Respondent

For Appellant(s) : Mr. Archit Bohra Advocate. For Respondent(s) : Mr. Sarvesh Jain Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

18/10/2022

Heard on prayer for condonation of delay in filing of the

appeal.

Taking into consideration the short period of delay and the

cause shown, we are inclined to condone the delay in filing of the

appeal. Delay is accordingly condoned.

Application is allowed.

Matter be listed for admission after two weeks.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-41

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