Rajasthan High Court - Jaipur
Commissioner Of Customs Excise And ... vs Parle Biscuits Pvt Ltd on 2 August, 2019
Bench: Mohammad Rafiq, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 151/2018
Commissioner Of Customs Excise And Service Tax Alwar
----Appellant
Versus
Parle Biscuits Pvt Ltd
----Respondent
Connected With D.B. Central/excise Appeal No. 154/2018 Commissioner Of Customs Excise And Service Tax Alwar
----Appellant Versus Parle Biscuits Pvt Ltd
----Respondent D.B. Central/excise Appeal No. 162/2018 Commissioner Of Customs Excise And Service Tax Alwar
----Appellant Versus Parle Biscuits Pvt Ltd
----Respondent For Appellant(s) : Mr. Sandeep Pathak For Respondent(s) : Mr. Jatin Mahajan with Mr. Arjun Singh HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 02/08/2019 There is delay of 22 days in filing of each of the aforesaid appeals. Application Nos.1863/2018, 1866/2018 and 1925/2018 respectively have filed under Section 5 of the Limitation Act for condonation of delay in filing of the appeals.
For the reasons mentioned in the applications, the same are allowed. Delay in filing of the aforesaid appeals is (Downloaded on 29/08/2019 at 10:00:45 PM) (2 of 2) [EXCIA-151/2018] condoned subject to objections about maintainability of the appeals before this Court.
List these matters on 12th September, 2019 along with D.B. Central/excise Appeal Nos.55/2018.
(NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),J Gourav/Manoj-34-36 (Downloaded on 29/08/2019 at 10:00:45 PM) Powered by TCPDF (www.tcpdf.org)