Rajasthan High Court - Jodhpur
Jk Tyre & Industries Limited vs Union Of India & Anr on 17 April, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Writ Misc Application No. 86 / 2017
JK. Tyre & Industries Limited, Having Its Registered Office
Jaykaygram, PO-Tyre Factory Kankroli, Rajsamand and Factory At
Jaykaygram Kankroli District- Rajsamand, Rajasthan.
----Petitioner
Versus
1. Union of India, Through the Chief Commissioner, Central
Excise Central Revenue Building, Jaipur.
2. Assistant Commissioner, Central Excise Division, 142-B,
Sector 11, Hiran Magri, Udaipur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Sharad Kothari
For Respondent(s) : Mr. Vipul Singhvi
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 17/04/2017 By the judgment dated 09.03.2017, this court dismissed D.B. Civil Writ Petition No.9433/2016 on the count of availability of alternative remedy of appeal as per provisions of Section 35 of the Central Excise Act, 1944.
The instant application is preferred by the petitioner to have a direction to entertain the appeal if the petitioner applicant appears before the appellate authority to challenge the order dated 30.06.2016 passed by the Assistant Commissioner, Central Excise and Customs.
(2 of 2) [WMAP-86/2017] Having considered all facts of the case, we deem it appropriate to accept the application in the terms that if the petitioner prefers an appeal on or before 08.05.2017 the appellate authority shall examine the same on merits. (VINIT KUMAR MATHUR)J. (GOVIND MATHUR)J. Anil Kumar Choudhary