Customs, Excise and Gold Tribunal - Delhi
C.C.E., Bhopal vs M/S. Acc Ltd. And Anothers on 11 April, 2001
ORDER
Lajja Ram
1. The Revenue had prayed for condonation of delay in filing the supplementary appeals. Shri Mewa Singh, SDR submits that the main appeal was filed in time and there was delay only in filing the supplementary appeals and that in such circumstances the Tribunal has been condoning the delay in filing of the supplementary appeals. Shri D. Ghosh, Cost Accountant is present for TRF Ltd., Shri Kamal Jallan for Kamal Builders and Shri S.K.Bansal.CA for ACC and Sabir Khan. As the main appeal was filed in time, as per the practice of the Tribunal the delay in filing the supplementary appeals is condoned. Shri D. Ghosh, Cost Accountant submits that the main appeal of M/s. TRF Ltd. is coming for hearing on 28.5.2001. These matters will also be taken up alongwith the appeal on 28.5.2001 for mention. It is seen that the notices issued to M/s. Vijay Enterprises Ltd., M/s. Tilak Engineering Construction and M/s. Venkateswara Engg. Co. had been received back undelivered. The SDR will get the notices alongwith the relevant appeal papers served on them through the jurisdictional Excise authorities.
Dictated and pronounced in the open Court.