Supreme Court of India
M/S Goodearth Steels Pvt. Ltd vs Commnr. Of Central Excise, Kanpur on 14 February, 2008
Author: Arijit Pasayat
Bench: Arijit Pasayat, P. Sathasivam
CASE NO.: Appeal (civil) 699-700 of 2006 PETITIONER: M/s Goodearth Steels Pvt. Ltd RESPONDENT: Commnr. Of Central Excise, Kanpur DATE OF JUDGMENT: 14/02/2008 BENCH: Dr. ARIJIT PASAYAT & P. SATHASIVAM JUDGMENT:
J U D G M E N T CIVIL APPEAL NOS. 699-700 OF 2006 (With Civil Appeal Nos. 3560 of 2006, 4245, 4675 and 4676 of 2007) Dr. ARIJIT PASAYAT, J.
1. In these appeals, the only question that arises for consideration is whether there was power for condonation of delay in seeking a reference under Section 35-H of the Central Excise Act, 1944. By our judgment delivered separately in Civil Appeal No. 4647 of 2007 we hold that this is not permissible. That being so, these appeals deserve to be dismissed which we direct. No costs.