RAJAN OVERSEAS Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) ISSUE notice.

(2.) MS . Sonia Sharma, Senior standing counsel accepts notice.

(3.) THIS writ petition has been filed to impugn an order dated 13.02.2014 passed by the Commissioner, Central Excise (Appeals) (hereinafter referred to as the 'impugned order'). By the impugned order, the appeal filed by the petitioner challenging the order of the Assistant Commissioner, Central Excise rejecting the request of grant of interest on delayed refunds, was rejected.