Bombay High Court
The Commissioner Of Central Excise vs M/S Angadpal Industries Pvt. Ltd And 3 ... on 27 August, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
S.R.JOSHI cexa-36-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 36 OF 2017
The Commissioner of Central Excise
Thane-II .. Appellant.
v/s.
M/s. Angadpal Industries Pvt. Ltd.,
& Others .. Respondents.
Mr. M. Dwivedi, for the Appellant.
Ms. Manasi Patil, for the Respondents.
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATE : 27th AUGUST, 2018. P.C:-
Heard.
2 Appeal admitted on the following substantial question of law which alone is pressed on behalf of the Revenue:-
" Whether CESTAT is right in holding that the extended period of limitation cannot be invoked in facts and circumstances of the present case?"
Ms. Manasi Patil, learned Counsel waive service for the Respondents.
(RIYAZ I. CHAGLA,J.) (M.S.SANKLECHA,J.) Digitally signed by Smita Smita 1 of 1 Rajnikant Rajnikant Joshi Joshi Date:
2018.08.29 18:58:24 +0530