Gujarat High Court
Commissioner Of Central Excise - ... vs Arvind Polycot Limited & on 29 August, 2013
Bench: M.R. Shah, Sonia Gokani
COMMISSIONER OF CENTRAL EXCISE - AHMEDABAD - III....Applicant(s)V/SARVIND POLYCOT LIMITED C/MCA/1959/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR EXTENTION) NO. 1959 of 2013 In SPECIAL CIVIL APPLICATION NO. 10891 of 2012 With MISC.CIVIL APPLICATION NO. 1962 of 2013 In SPECIAL CIVIL APPLICATION NO. 10887 of 2012 ================================================================ COMMISSIONER OF CENTRAL EXCISE - AHMEDABAD - III....Applicant(s) Versus ARVIND POLYCOT LIMITED & 2....Opponent(s) ================================================================ Appearance: MS AMEE YAJNIK, ADVOCATE for the Applicant(s) No. 1 MR BHARAT T RAO, ADVOCATE for the Opponent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 29/08/2013 COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. Rule.
Mr. B.T.Rao, learned advocate waives service of notice of rule on behalf of respondent No.1 in each of the applications.
2. In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, present application is taken up for final hearing today.
3. Both these applications have been preferred by the Commissioner of Central Excise (Ahmedabad III) for an appropriate order of extension of time to comply with the order passed by this Court in main Special Civil Applications and decide the rebate applications.
4. Having heard learned advocates for the respective parties and considering the facts narrated in the respective applications, both these applications are allowed in part and time to comply with the order passed by this Court in main Special Civil Application No.10891 of 2012 and Special Civil Application No. 10887 of 2012 is hereby extended for a further period of 12 weeks. Rule is made absolute accordingly to the aforesaid extent. Applications are disposed of. No costs.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) SUDHIR Page 2 of 2