(1.) The petitioner seeks to enter the portals of the High Court by way of appeal after trying every conceivable method for scuttling the adjudication process under one pretext or the other.
(2.) The present petitions, we are now concerned, are for condonation of delay in filing the appeals against the orders passed by the Customs, Excise and Service Tax Appellate Tribunal. One appeal is filed against the miscellaneous order of the Tribunal dated 16.12.2009 in Miscellaneous Order Nos.642 and 643 of 2009 and the other one is as against the final order passed by the Tribunal dated 27.2.2013 in Final Order Nos.40078 -40080 of 2013.
(3.) There are so many dates and events involved in these petitions. We are dealing with the first petition relating to the condonation of delay of 1409 days in filing C.M.A.SR.No.40650 of 2014.