Allahabad High Court
Commissioner Of Central Excise Meerut & ... vs M/S Moon Beverages Ltd. & Another on 2 April, 2012
Bench: Ashok Bhushan, Prakash Krishna
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- CENTRAL EXCISE REFERENCE APPL. DEFECTIVE No. - 1 of 2011 Petitioner :- Commissioner Of Central Excise Meerut & Another Respondent :- M/S Moon Beverages Ltd. & Another Petitioner Counsel :- Zafar Moonis,R.C. Shukla Respondent Counsel :- Gopal Verma,H.M.B. Sinha,Pradeep Jain Hon'ble Ashok Bhushan,J.
Hon'ble Prakash Krishna,J.
The application which has been submitted for condonation of delay does not give any detail for explaining the delay in filing the reference.
Learned counsel for the appellant has prayed for further time to file a supplementary affidavit in support of application explaining the delay.
As prayed, three weeks time is allowed to file supplementary affidavit.
List thereafter.
Order Date :- 2.4.2012 R