M/S. RHEA DISTILLERIES Vs. COMMISSIONER OF EXCISE

JUDGEMENT

(1.) Heard Mr. Nadkarni, learned Counsel appearing on behalf of the petitioner and Mr. Lawande, learned Government Advocate appearing on behalf of the respondent no. 2.

(2.) Rule. Rule is made returnable forthwith. By consent, heard forthwith.

(3.) By this petition filed under Article 227 of the Constitution of India, the petitioner has taken exception to the order dated 31/01/2013 passed by the Chief Secretary, Government of Goa in Appeal No. 16/2011 and has prayed to allow the application dated 31/10/2011 for condonation of delay filed by the petitioner.