CHANDRABHAN SINGH Vs. COMMISSIONER OF C. EX., AHMEDABAD

JUDGEMENT

(1.) THIS application is filed for the condonation of delay of 365 days in filing the appeal before the Bench.

(2.) LD . counsel submits that the appellant has belatedly filed the appeal for the reasons given in the affidavit which he produces before us today. The contents of affidavit are as under :

(3.) DURING December, 2010, we had received a letter from the Superintendent of Central Excise, Range -IV, Division -III, Ahmedabad -I, asking us to pay Rs. 17.25 lakhs, the amount being penalty imposed against me vide order -in -original no. 03/Commissioner/RKS/ AHD -1/2010, dated 3 -2 -2010.