NAFEES AHMAD Vs. CESTAT

JUDGEMENT

(1.) ADMITTEDLY , the above -captioned two First Appeals from order have been filed by the appellant beyond time i.e. after 180 days along an application for condonation of delay. Sri Rajesh Singh Chauhan, learned Counsel for the opposite parties submits that he has no objection in case the delay in filing the above -captioned appeals be condoned and the appeals be heard on merit.

(2.) CAUSE shown in the affidavit filed in support of the application for condonation of delay is sufficient.

(3.) WITH the consent of learned Counsel for the parties, we proceeded to hear the matter finally at the admission stage itself.