CHANDRA SHEKHAR DATTA SHRIYAN Vs. CESTAT

JUDGEMENT

(1.) Heard Mr. Atish D. Ray for the petitioner. Mr. Shetty appears for the respondents.

(2.) Rule. Made returnable forthwith.

(3.) The petitioner seeks to challenge the order of the Central Excise and Service Tax Appellate Tribunal dismissing the application for condonation of delay in filing the petitioner's appeal, which order was passed on 16th November, 2005 and the subsequent order dated 4th May, 2006 declining to restore the appeal.