Bombay High Court
Mahindra Cie Automotive Ltd vs The Commissioner Central Tax, Cgst on 7 September, 2018
Author: Riyaz Iqbal Chagla
Bench: M.S. Sanklecha, Riyaz Iqbal Chagla
spb/ 11nma321-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 321 OF 2018
IN
CENTRAL EXCISE APPEAL (L.) NO. 65 OF 2018
Mahindra CIE Automotive Ltd. ... Applicant.
In the matter between :
Mahindra CIE Automotive Ltd. ... Appellant.
V/s.
The Commissioner Central Tax ... Respondent.
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Ms. Ankita Vashistha, Advocate, I/by UBR Legal for the
Applicant / Appellant.
Mr. Dhananjay Deshmukh, Advocate for the Respondent.
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CORAM : M.S. SANKLECHA And
RIYAZ IQBAL CHAGLA, JJ.
DATE : SEPTEMBER 07, 2018 PC :
1 Learned counsel for the Applicant appearing in support of the Motion, at the very outset states that the number of days delay wrongly mentioned in prayer clause (a) as "138 days" instead of "108 days". She seeks leave to amend the Motion. Leave granted. Amendment to be carried out forthwith. Re-verification is dispensed with.Digitally signed by Shalikram
Shalikram Pralhadrao
Pralhadrao Borey
Borey Date:
2018.09.11
18:43:30 +0530
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spb/ 11nma321-18.odt
2 This Notice of Motion seeks condonation of 108 days
delay in filing the appeal from the order of the Tribunal dated 19.04.2017.
3 We have perused the affidavit dated 03.04.2018 in support of the motion filed by Mr. Sudhir More, the authorized representative of the Appellant and also satisfied with the reasons mentioned therein for the delay.
4 Accordingly, the Notice of Motion is allowed in terms of prayer clause (a).
(RIYAZ IQBAL CHAGLA,J.) (M.S.SANKLECHA,J.) .....
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