Karnataka High Court
M/S. Gemini Technical Advisors Pvt. Ltd vs The Union Of India on 4 April, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2025:KHC:14596
WP No. 14660 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 14660 OF 2024 (T-RES)
BETWEEN:
M/S. GEMINI TECHNICAL ADVISORS PVT. LTD,
25/8, SRI KRISHNA, 7TH MAIN,
MALLESHWARAM,
BENAGLURU-560 003.
...PETITIONER
(BY SRI. ESWARAPPA G.B, ADVOCATE)
AND:
1. THE UNION OF INDIA
REP. BY THE SECRETARY,
MINISTRY OF FINANNCE,
DEPARTMENT OF REVENUE,
NORTH BLOCK,
NEW DELHI-110001.
Digitally 2. THE CENTRAL BOARD OF
signed by INDIRECT TAXES AND CUSTOMS
CHANDANA
BM (EARLIER KNOWN AS CENTARL BOARD
Location: OF EXCISE AND CUSTOMS)
High Court DEPARTMENT OF REVENUE,
of
Karnataka MINSITYRY OF FINANCE,
GOVERNMENT OF INDIA,
NORTH BLOCK,
NEW DELHI-110001.
BY ITS CHAIRMAN.
3. THE COMMISSIONER
OF CENTRAL TAX (APPEALS-II)
BMTC BUILDING, 4TH FLOOR,
ABOVE BMTC BUS STAND,
DOMLUR, OLD AIRPORT ROAD,
BENGALURU-560 071.
-2-
NC: 2025:KHC:14596
WP No. 14660 of 2024
4. THE ASSISTANT/ DY. COMMISSIONER OF CENTRAL TAX.
ND-4, DIVISION, NO.16/1, 1ST FLOOR,
S P COMPLEX, LALBAGH ROAD,
BENGALURU-560 027.
...RESPONDENTS
(BY SRI.THIMMANNA BHAT, ADVOCATE FOR R-1
SRI. SHISHIRA AMARNATH, ADVOCATE FOR R-2 TO R-4)
THIS W.P IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH ORDER-IN-APPEAL NO.
286/2023-24 CT DATED 30/11/2023 FROM FILE A. NO. 74/2023-24 A-II VIDE
ANNEXURE-A PASSED BY R3 AND BY ISSUING SUITABLE DIRECTION(S)
TO R3 TO RESTORE THE APPEAL ON TO HIS FILE AND DISPOSE OF THE
SAME ON MERITS AS IF FILED WITHIN TIME LIMIT IN THE FACTS AND
CIRCUMSTANCES OF CASE / MATTER.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks for the following reliefs:-
"(i) By quashing Order-in-Appeal No.286/2023-24 CT dated 30.11.2023 from file A.No.74/2023-24 A-II Annexure-
'A' passed by the Respondent No.3 and by issuing suitable direction(s) to Respondent No.3 to restore the appeal on to his file and dispose of the same on merits as if filed within time limit in the facts and circumstances of case/matter in the interest of justice and fair play.
(ii) To issue any other suitable order / directions as deemed fit / proper by this Hon'ble Court in the facts and Circumstances of the case."
-3-NC: 2025:KHC:14596 WP No. 14660 of 2024
2. Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.
3. In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioner submits that the Order-in-Original dated 23.09.2022 was received by the petitioner only on 27.09.2022, pursuant to which, the petitioner who was not aware of the procedure to file an appeal, entrusted the same to an Auditor who did not take necessary steps in this regard to file an appeal within the prescribed period of 60 days and extended period of 30 days as contemplated under Section 85(3A) of the Finance Act, 1994, as a result of which, the appellate authority has proceeded to dismiss the appeal as barred by limitation. It is submitted that inability and omission on the part of the petitioner was due to bonafide reasons, unavoidable circumstances and sufficient cause and therefore, the impugned order passed by the appellate authority deserves to be set aside and matter be remitted back to the concerned respondents for reconsideration afresh in accordance with law.
4. Learned counsel for the respondents submits that there is no merit in the petition and that the same is liable to be dismissed.
-4-NC: 2025:KHC:14596 WP No. 14660 of 2024
5. In the case of Apotex Research Pvt. Ltd., vs. Union of India - 2017(347) E.L.T. 426 (Kar.), this Court held as under:-
1. Writ Petition No.49560/2016 is filed assailing the impugned order Annexure-H dated 25.08.2016 passed by the respondent-Commissioner of Central Excise (Appeals-I), Bengaluru, rejecting the appeal filed by the petitioner-
assessee as barred by limitation of 184 days.
2. Learned counsel appearing for the Commissioner of Appeals submitted that the Commissioner has no power to condone the delay beyond the period of 30 days in terms of Section 35(1) of the Central Excise Act, 1944, which provides for a period of 60 days for filing an appeal and the proviso thereto empowers the Commissioner of Appeals to condone the delay, provided such an appeal is filed within 30 days after the said prescribed period of 60 days. Section 35(1) of the Act reads as under;
" 35. Appeals to Commissioner (Appeals) - (1) Any person aggrieved by any decision or order passed under this Act by a Central Excise Officer lower in rank than a Commissioner of Central Excise may appeal to the Commissioner of Central Excise (Appeals) hereafter in this Chapter referred to as the Commissioner (appeals) within sixty days from the date of the communication to him of such decision or order:
Provided that the Commissioner (Appeals) may, if he is satisfied that the appellant was prevented by sufficient cause from presenting the appeal within the aforesaid period of sixty days, allow it to be presented within a further period of thirty days."
3. Learned counsel for the petitioner-assessee has submitted that since the original order was -5- NC: 2025:KHC:14596 WP No. 14660 of 2024 communicated to the petitioner-Company on 17.12.2015, but was served only on the security personnel and not on the authorized officer on the Company, the same was not delivered properly in the office and escaped the notice of the Company and the appeal could not be filed in time. However, this reason was not considered sufficient and more-so in view of the statutory limitation contained in the first proviso to Section 35(1) of the Act, the respondent- Commissioner of Appeals could not exercise any discretion in the matter.
4. However, he submitted that since the impugned adjudication order suffers from illegality, the delay deserves to be condoned by this Court in exercise of the extraordinary jurisdiction of Article 226 of the Constitution of India and the respondent-Commissioner of Appeals may be directed to decide the appeal on merits. He relied upon a Division Bench decision of this Court in the case of M/s.Practice Strategic Communications India Private Limited - versus- The Commissioner of Service Tax, in WP No.13917/2016 decided on 04.07.2016, wherein this Court has held as under;
"11. In view of the above referred decision of this Court, if this Court finds that the authority has passed the order without jurisdiction or has exercised the power in excess of the jurisdiction or by over-stepping or crossing the limit of jurisdiction or that there is failure of justice, or it has resulted in gross injustice, it would be a case falling under the exceptional category for exercising the power under Article 226 of the Constitution and to interfere with the order of the original authority or the appellate authority, as the case may be. In order to find out as to whether the case is fit for exercising of the power under Article 226 of the -6- NC: 2025:KHC:14596 WP No. 14660 of 2024 Constitution, we may record that as per the decision of the Delhi High court, Rule 5, on the basis of which the original authority has passed the order for levying the tax is held to be ultra vires to Sec.67 of the Act. Further, the matter may fall in the realm of correct interpretation of Sec.67 as to whether the expenses reimbursed by the consumer to the service provider, can be included for the purpose of computation of the service tax or not. We do not propose to express any further view on the said aspects in view of the order which we may pass herein after, but suffice it to observe that in view of the decision of the Delhi High Court, there was a strong case on merits on the part of the petitioner to be considered by the taxing authority. Unfortunately the decision of the Delhi High Court though was specifically brought to the notice of the original authority in the reply to the show cause notice, in the impugned order of the original authority, there is no reference whatsoever. Under these circumstances, we find that the case may fall in the exceptional category for exercise of the power under Article 226 of the Constitution.
Xxx xxx Xxx xxx
15. After the aforesaid condition is complied with, the matter shall stand restored on the file of the Commissioner (Appeals) with a further direction that he shall consider the appeal on merits in the light of the observations made by this Court in the above judgment and after giving opportunity of hearing to all concerned.
16. It is made clear that the appeal shall be decided within a period of three months from the date of compliance of the condition of deposit of the amount and cost to the respondent. It is also observed that the contentions of both the sides shall remain open to be considered before the appellate authority.
The petition is allowed in the above terms. Rule made absolute."
5. Learned counsel for the petitioner-assessee further submitted before this Court that the pre-deposit -7- NC: 2025:KHC:14596 WP No. 14660 of 2024 conditions for maintaining the said appeal have been complied with by the petitioner-assessee.
6. In view of the aforesaid, this Court is of the opinion that the reasons assigned by the petitioner-assessee appear to be of sufficient and the delay deserved to be condoned by the Commissioner of Appeals. However, in view of the statutory limit on his powers, this Court exercising its extraordinary jurisdiction is of the opinion that the said delay deserves to be condoned. It is hereby condoned.
7. Moreover this Court is of the opinion that discretion ought to have been given to the Appellate Authorities under the Act to condone such delays, if caused by sufficient reason. Be that as it may.
8. In the present case, the delay of 184 days is condoned and the appeal is restored to the file of the respondent-Commissioner of Appeals, with a direction to him to decide the appeal on merits in accordance with law, subject to his satisfaction of the required pre-deposit conditions for maintaining such appeal having been satisfied by the petitioner.
9. In view of the aforesaid, the delay of 42 days in the connected WP No.44467/2017 is also condoned and the appeal is remitted back to the Commissioner of Appeals, for decision on merits by him.
10. The petitioners-assessees may appear before the said authority in the first instance on 06.01.2017 and -8- NC: 2025:KHC:14596 WP No. 14660 of 2024 thereafter the appeal may be decided within a period of three months.
Writ Petitions are disposed of accordingly. No costs."
6. In the case of Simplex Infrastructures Ltd., vs. The Joint Commissioner of Central Tax - W.A.No.942/2021 dated 03.12.2021, this Court held as under:-
" This is an intra Court appeal filed under Section 4 of the Karnataka High Court Act, 1961, assailing the order of the learned Single Judge dated 24.5.2021 passed in W.P.No.10766/2020, whereby the writ petition filed by the petitioners/appellants has been dismissed.
2. Appellant No.1 is a private limited company and appellant No.2 is its Vice President. The appellants assert that appellant No.1 - company is engaged, inter alia, in the business of execution of civil works contracts, inter alia, numerous Government undertakings, such as the Bangalore Metro Rail Corporation Ltd., Bangalore Development Authority, etc. The appellants contend that in the course of business, appellant No.1 was awarded a contract by Tata Housing Development Corporation Ltd., for construction of residential buildings in the Promont Hilltop residential project in Bengaluru. As per the terms of the contract between the parties and in the course of constructing such residential buildings, appellant No.1 was required to manufacture concrete mix at the site of the construction itself for exclusive use in such construction activity. The appellants claim that the concrete mix was duly manufactured by appellant No.1 at the -9- NC: 2025:KHC:14596 WP No. 14660 of 2024 site of the said residential building and was transported to the building site from the batching plant which was merely adjacent to the project site. Thus, there was also no removal of the concrete mix as it was captively used at the site of the residential project itself.
3. The manufacture of concrete mix at project site for the purpose of construction was exempt from the levy of excise duty in terms of Notification No.4/1997-CE, dated 1.3.1997. It appears, similar notifications came to be issued under the Act. The latest of such notification which is applicable to the subject tax period is Notification No.12/2012- CE, dated 17.3.2012.
4. The relevant entry reads thus;
Chapter or
heading No.
SL.NO. Description of goods Conditions
or sub-
heading No.
Concrete mix manufactured
-
at the site of construction for
14.4 38 -
use in construction work at
-
such site
5. Further, the CBIC has issued a Circular bearing No.368/1/98, dated 6.1.1998. The relevant clauses of the Circular are quoted hereunder for ready reference;
"5. A doubt has been raised as to whether concrete mix manufactured at site using large mechanical devices is a form of ready mix concrete.
6. The matter has been examined and concrete mix implies the conventional method of concrete production conforming to the ISI Standard 456-1978, which is produced and used at the site of construction. It is this concrete mixture, manufactured at the site of construction which is fully exempt vide Notification No. 4/97-CE dt. 1.3.97(S.No. 51). It is thus clarified that ready are mix concrete or pre-mixed concrete, by its very nature, cannot be manufactured at the site of construction and is brought from the factory of manufacturer for use in construction.
7. In view of the above and keeping in mind the distinction between Ready Mix Concrete and "Concrete Mix" it is clarified that Ready Mix Concrete is an excisable product
- 10 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 classifiable under sub-heading 3824.20, chargeable to duty at the appropriate rate whereas "Concrete Mix" manufactured at the site of construction for use in construction at such site, is fully exempt vide Notification No. 4/97-CE dt. 1.3.97-(S.No. 51).
8. All Pending disputes/ assessments on the issue may be settled in the light of these guidelines."
6. While the position stood thus, a show cause notice was issued by the adjudicating authority alleging acts of deliberate omissions and commissions committed by the appellants i.e., suppression of the fact of manufacture of RMC by it. In response to the show cause notice, a reply was submitted by appellant No.1 denying the allegations reiterating that it was solely engaged in the manufacture of controlled concrete at the project site itself and as such, the said goods manufactured by it were exempt from excise duty under the Central Excise Act, 1944 ('Act' for short) as per the Circular dated 6.1.1998 issued by the CBIC, opposing the invoking of extended period of limitation. Considering the said reply, respondent No.1 passed the impugned order in original dated 14.6.2019 confirming all the proposals made in the show cause notice barring the proposal to confiscate the goods in question.
7. The appellants submit that immediately after the receipt of the impugned order in original, the same was forwarded to their Tax Consultant with instructions to prepare, finalize and file appeal before the first appellate authority within the time prescribed under Section 35 of the Act. It is the contention of the appellants that they were under the bona fide belief that the appeal was filed against the order in original; On receipt of the impugned letter dated 3.9.2020
- 11 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 from respondent No.2 directing them to immediately pay the duty, interest and penalty levied in the impugned order in original, non filing of the appeal by their Tax Consultant is said to have come to their knowledge. By that time, the extended period for filing the appeal before the first appellate authority had already expired. In such circumstances, the appellants had approached the Writ Court seeking for a writ or direction quashing the impugned order in original passed by respondent No.1 or alternatively permit the appellants to file an appeal before the first appellate authority with a direction to consider the same on merits without raising the issue of limitation.
8. The Writ Court on examining the explanation offered by the appellants for not filing the statutory appeal held that the reasons for delay caused explained must be construed as unreasonable. Thereafter, proceeded to examine the challenge made to the order in original said to have been passed without jurisdiction. Placing reliance on the decision of the Hon'ble Apex Court in the case of Larsen and Toubro Ltd. and another v. Commissioner of Central Excise, Hyderabad, reported in (2015) 15 SCC 455, observed that the appellants have set up a batching plant comprising of separate silos and concrete mixer with necessary pumps, piping system and control panel to manufacture concrete mix of required grades and quality as per the contractual terms and the said manufacturing process adopted by them is not different from the process involved for manufacturing RMC. Accordingly, upheld the classification of concrete mix manufactured by the appellants at the project
- 12 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 site as RMC, rejecting the writ petition. Being aggrieved by the same, the appellants have filed this appeal.
9. Learned counsel appearing for the appellants would submit that the intention of the Union Government has always been to grant exemption from payment of duty on the concrete mix manufactured at the construction site for use in the construction which could be evidenced from the exemption notifications issued under the Act. Referring to CBIC Circular dated 6.1.1998 submitted that the concrete mix manufactured at the site of construction for using construction of such site is fully exempted. Thus, the aforesaid instructions issued by the CBIC is binding on the respondents
- authorities, passing of the order in original directly contrary to the said circular suffers from infirmity and being without authority of law.
10. It was further submitted that the test propounded by the Hon'ble Apex Court in the case of Larsen and Toubro, supra, would indicate that the concrete mix manufactured at the site can be classified as RMC subject to considering the following characteristics; (1) the plant and machinery set-up for its manufacture, (2) the manufacturing processes involved, (3) the properties of the concrete mix and (4) the manner of delivery. The adjudicating authority has not examined the matter on all these aspects while arriving at the decision that the concrete mix manufactured at the site by appellant No.1 is RMC exigible to service tax. The appellants had prayed to remand the matter to the assessing officer setting aside the impugned order. Accordingly, seeks for setting aside the order passed by the Writ Court and to remand the matter to the adjudicating authority for fresh
- 13 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 consideration to examine the process of manufacture of concrete mix in the light of the test propounded by the Hon'ble Apex Court in Larsen and Toubro, supra, vis-à-vis Circular dated 6.1.1998.
11. Learned counsel Sri.Jeevan J Neeralgi, appearing for the Revenue supporting the impugned order would submit that no writ petition is maintainable against the order in original filed beyond the limitation period prescribed under the statute having regard to the law enunciated by the Hon'ble Supreme Court in the case of Oil and Natural Gas Corporation Limited v. Gujarat Energy Transmission Corporation Ltd., and others, reported in (2017) 5 SCC 42 and Assistant Commissioner (CT) LTU, Kakinada and others v. M/s Glaxo Smith Kline Consumer Healthcare Ltd., reported in 2020 SCC Online SC 440. It was further argued that the learned Single Judge has rightly analyzed the material on record in the light of the judgment of the Hon'ble Apex Court in the case of Larsen and Toubro, supra, and rejected the writ petition, the same deserves to be confirmed by this Court.
12. We have carefully considered the rival submissions of the learned counsel appearing for the parties and perused the record.
13. It is not in dispute that the order in original was passed by the adjudicating authority on 14.6.2019 and the writ petition was filed by the appellants before this Court in the month of September 2020. The statute prescribes the limitation period of 60 days with the next 30 days as per the proviso i.e., totally 90 days in filing the appeal before the Commissioner of Central Excise (Appeals) against the order
- 14 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 in original under Section 35 of the Act. The appellants having not availed the said statutory remedy, challenged the order in original impugned contending that they have manufactured the concrete mix at the project site which is exempt under Circular dated 6.1.1998 and no RMC was manufactured.
14. It is true that the appellants have not availed the alternative remedy of statutory appeal available under the Act and have filed the writ petition challenging the order in original, but the Writ Court not merely dismissed the writ petition as not maintainable but further proceeded to decide the matter on the merits of the case, thereby concluded that the concrete mix manufactured by the appellants at the project site classified by the adjudicating authority as RMC is justifiable. Ordinarily, we would not have interfered with the order of the Writ Court, in rejecting the writ petition as not maintainable, but in the facts and circumstances the finding given by the Writ Court on the merits would warrant interference since the factual aspects which are required to be analyzed by the first appellate authority and the CESTAT - the statutory authorities, cannot be adjudicated under the Writ jurisdiction.
15. A machinery is provided under the Act and the hierarchy of officers/authorities to analyze the factual aspects where the scientific analysis could be made with the assistance of the experts in the field which would finally come to the aid of the Court in deciding the matter on merits in appeal. Circumventing the same, if the assessee has approached a Writ Court, except in certain circumstances as enunciated in M/s Practice Strategic Communications India Private Limited v. The Commissioner of Service
- 15 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 Tax, Bangalore, reported in ILR 2016 Kant. 4493, ordinarily no writ could be entertained. The relevant paragraphs 11, 13, 14, 15 reads thus;
"11. In view of the above referred decision of this Court, if this Court finds that the authority has passed the order without jurisdiction or has exercised the power in excess of the jurisdiction or by overstepping or crossing the limit of jurisdiction or that there is failure of justice, or it has resulted in gross injustice, it would be a case falling under the exceptional category for exercising the power under Article 226 of the Constitution and to interfere with the order of the original authority or the Appellate Authority, as the case may be. In order to find out as to whether the case is fit for exercising of the power under Article 226 of the Constitution, we may record that as per the decision of the Delhi High Court, Rule 5, on the basis of which the original authority has passed the order for levying of tax is held to be ultra vires to Section 67 of the Act. Further, the matter may fall in the realm of correct interpretation of Section 67 as to whether the expenses reimbursed by the consumer to the service provider, can be included for the purpose of computation of the service tax or not. We do not propose to express any further view on the said aspects in view of the order which we may pass hereinafter, but suffice it to observe that in view of the decision of the Delhi High Court, there was a strong case on merits on the part of the petitioner to be considered by the taxing authority. Unfortunately the decision of the Delhi High Court though was specifically brought to the notice of the original authority in the reply to the show cause notice, in the impugned order of the original authority, there is no reference whatsoever. Under these circumstances, we find that the case may fall in the exceptional category for exercise of the power under Article 226 of the Constitution.
12. xxxxxx
13. In view of the aforesaid, we find that directions issued hereunder shall meet the ends of justice.
14. The impugned order of the First Appellate Authority as well as the order of the Tribunal are set-aside, on condition that the petitioner deposits the amount of 7.5% of the duty demanded and further pays cost of Rs.25,000/- to the respondent, within a period of one month from the date of receipt of certified copy of the order.
- 16 -
NC: 2025:KHC:14596 WP No. 14660 of 2024
15. After the aforesaid condition is complied with, the matter shall stand restored on the file of the Commissioner (Appeals) with a further direction that he shall consider the appeal on merits in the light of the observations made by this Court in the above judgment and after giving opportunity of hearing to all concerned."
16. Given the circumstances, in our considered view, it would be appropriate in the interest of justice and equity to permit the appellants to prefer an appeal before the first appellate authority i.e., Commissioner of Central Excise (Appeals) to consider the matter on merits without going into the issue of limitation subject to imposing costs and the petitioner depositing the amount as required, for preferring an appeal. We have arrived at this conclusion since the process of manufacture of concrete mix and RMC has to be investigated minutely keeping in mind the Circular dated 6.1.1998 issued by the CBIC. A line has to be drawn between the manufacturing process of these two, viz. concrete mix and RMC, merely for not utilizing the stone crushers and sand mill machine, no decision can be taken inasmuch as the manufacture of the product whether is concrete mix or RMC. There is no cavil on the proposition that RMC and concrete mix are two different commodities involving distinct process of manufacturing and that only concrete mix is eligible for the benefit of exemption notification. But what is the distinct process of manufacture has to be clearly discussed and reasons are to be assigned for such distinct process. Further, the manner of delivery also assumes significance. The adjudicating authority appears to have proceeded to analyze on the plant and machinery set up for its manufacture in detail, but not in the light of the notification issued by the CBIC/Union Government vis-à-vis
- 17 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 the dictum laid down by the Hon'ble Apex Court in Larsen and Toubro, supra, in its entirety.
17. In the usual course if the assessee knocks the doors of the Writ Court without exhausting the alternative remedy of appeal available under the Act, no exception can be found with the Writ Court in rejecting the writ petition as not maintainable, but having regard to the peculiar facts and circumstances of the case, as in the present case when the appellants have approached the Writ Court with an alternative relief of seeking permission to file an appeal before the appellate authority, any finding recorded on the merits of the case which indeed relates to facts warrants interference.
18. Thus, it is clear that in the absence of power vested with the appellate authority to condone the delay, in the peculiar facts and circumstances of the case, the ends of the justice would be met in permitting the appellants to file an appeal instead of adjudicating the matter on merits subject to conditions as aforesaid.
19. For the reasons aforesaid, we pass the following:
ORDER
(i) Writ appeal is allowed in part subject to payment of costs of Rs.1,00,000/- (Rupees One Lakh) payable by the appellants to the Chief Minister's Covid-19 Relief Fund within a period of two weeks from today.
(ii) The order dated 24.5.2021 passed by the learned Single Judge in W.P.No.10766/2020 is set aside.
(iii) Liberty is granted to the appellants to file an appeal before the Commissioner of Central Excise (Appeals) -
- 18 -
NC: 2025:KHC:14596 WP No. 14660 of 2024 first appellate authority within a period of four weeks from the date of receipt of certified copy of the order.
(iv) In the event of filing such an appeal, subject to pre-deposit as required under law, the appellate authority shall consider the matter on merits without raising objections on the issue of limitation and decide the same on merits in accordance with law in an expedite manner.
(v)All the rights and contentions of the parties are left open."
7. It is true that the appellate authority does not have jurisdiction or power to condone the delay beyond the condonable period of 30 days after expiry of the prescribed period of 60 days as contemplated under Section 85(3A) of the Finance Act, 1994;
however, in the peculiar / special facts and circumstances of the instant case and the material on record which indicate that inability and omission on the part of the petitioner to file an appeal within the condonable / extendable period of 30 days after expiry of the prescribed period of 60 days was due to bonafide reasons, unavoidable circumstances and sufficient cause, I deem it just and appropriate to dispose of this petition by setting aside the impugned order and remitting the matter back to the concerned respondents by condoning the delay.
- 19 -
NC: 2025:KHC:14596 WP No. 14660 of 2024
8. In the result, I pass the following:-
ORDER
(i) Petition is hereby allowed.
(ii) The impugned Order-in-Appeal at Annexure-A dated 30.11.2023 passed by the 3rd respondent is hereby set aside.
(iii) The delay in filing the appeal is hereby condoned.
(iv) The appellate authority is directed to dispose of the appeal on merits without reference to delay, which stands condoned in favour of the petitioner.
(v) It is made clear that this order shall not be treated as precedent nor shall have any precedential value for any purpose whatsoever.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE Srl.