NAGPUR BUSINESS FORMS PVT. LTD. Vs. CESTAT

JUDGEMENT

(1.) Heard advocate Parchure for the applicant and advocate Deshpande for the non-applicants/respondents.

(2.) It is not in dispute that CESTAT by the order passed on 29-7-2013 [2014 (299) E.L.T. 500 (Tribunal)] ordered pre-deposit of 50%, which roughly works out to Rs. Fifteen lac. During the pendency of the proceedings before this Court, an amount of Rs. Ten lac was already deposited with the Department while an amount of Rs. Five lac has been deposited with the registry of this Court.

(3.) In the present application, prayer is to condone delay of 365 days in filing appeal under Section 35G of Central Excise Act.