HIMGIRI PLASTICS Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) This is an application for condonation of delay of 105 days in filing the appeal under Section 35G of the Central Excise Act, 1944. In the appeal the appellant has impugned two orders passed by the Customs, Excise and Service Tax Appellate Tribunal dated 14.3.2011 and 10.10.2011. Order dated 10.10.2011 was passed on an application for modification/rectification. It is stated that as the rectification application was pending consideration before the Tribunal, there has been delay in preferring the present appeal.

(2.) Mr. Satish Kumar, Advocate who appears for the Central Excise has been heard on this application for condonation of delay. He waives right to file reply.

(3.) Considering the facts and the reasons given, we allow the present application and the delay in filing the appeal is condoned.