Allahabad High Court
Commissioner Of Customs And Central ... vs M/S Flex Industries Ltd. on 20 July, 2010
Author: Rajes Kumar
Bench: Rajes Kumar, Bharati Sapru
Court No. - 37 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 12 of 2005 Petitioner :- Commissioner Of Customs And Central Excise Noida Respondent :- M/S Flex Industries Ltd. Petitioner Counsel :- K.C. Sinha Hon'ble Rajes Kumar,J.
Hon'ble Bharati Sapru,J.
Heard Sri S.P. Kesarwani, learned Standing Counsel and Sri A.P. Mathur, learned counsel appearing on behalf of the respondents.
The question raised is by finding of fact. No substantial question of law arises in the order passed by the Tribunal. The appeal fails and is dismissed. Order Date :- 20.7.2010 S.P. Hon'ble Rajes Kumar,J.
Hon'ble Bharati Sapru,J.
Order on the delay condonation application no.69982 of 2005 Heard Sri S.P. Kesarwani, learned Standing Counsel and Sri A.P. Mathur, learned counsel appearing on behalf of the respondents.
Cause shown is sufficient; delay in filing the appeal is condoned.
The application is allowed. Order Date :- 20.7.2010 S.P.