Custom, Excise & Service Tax Tribunal
Cce, Goa vs M/S Finolex Cables Ltd on 5 June, 2009
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH, MUMBAI
COURT NO. 1
Excise Appeal No. 1064 of 2008-Mum
CCE, Goa . Appellant
(Rep by Sh. S.M. Vaidya, DR)
VERSUS
M/s Finolex Cables Ltd. . Respondent
(Rep. by NONE) DATE OF HEARING : 05.06.2009 O R D E R S H E E T Heard the learned DR.
2. Undisputedly the order was passed on 16th July, 2008. The appeal was filed on 11th November, 2008. Being so, it was filed beyond the prescribed period of limitation for fling the appeal. In this circumstances, it is necessary for the Department to explain the delay in filing the appeal. Learned DR seeks time to file appropriate application in that regard. Even though already time was granted, as last opportunity, the matter is adjourned to 07th July, 2009 for reporting compliance.
(JUSTICE R.M.S. KHANDEPARKAR) PRESIDENT (A.K. SRIVASTAVA) MEMBER (TECHNICAL) Golay