RALLIS INDIA LTD. Vs. CCE

JUDGEMENT

(1.) THESE appeals are directed against Order in Originals dated 06/10/05.

(2.) THE relevant facts are arise for consideration are that the appellant had exported their goods i.e. Metribuzin 70% WP (Pesticide) under claim for duty draw back. The appellant filed the duty draw back application for the exports made by them for fixation of brand rate with the Bhopal Commissionerate. The said applications were made by the appeals beyond the period of 60 (sixty) days but within the period of 90 (ninety) days from the date of export. They also filed an application for condonation of delay in not filing the draw back claim within 60 (sixty) days. The said application of condonation of delay were rejected by the Commissioner vide his orders dated 06/10/05. Hence this appeal.

(3.) NONE appeared on behalf of the appellant despite notice.