Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise And ... vs M/S Mahalaxmi Seamless Ltd. on 16 August, 2001
ORDER J.H. Joglekar, Member (T)
1. This application is for condonation of delay of 17 days. The reason given is that there was "delay in obtaining various documents/records and connected papers from Divisional Office/Range Office and as a result delayed the processing of the file".
2. The appeal consist of a copy of the show cause notice, a copy of the Order-in-Original and a copy of the impugned order. The Commissioner's office and the office of the Assistant Commissioner are situated in the same premises. In identical circumstances (E/1177/01/Mum (Dept.) the Tribunal had dismissed from the same Commissioner. This application has no merits and is dismissed. Consequently the appeal also stand dismissed.
(Pronounced in Court)