TECHNO FORGE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By this appeal, the appellant challenges the order dated 7th April, 2014 dismissing its application for restoration of their appeal before the Tribunal.

(2.) After perusing the order under appeal, we find that there is a substantial question of law which is involved. Hence, we admit this appeal on the following three substantial questions of law.

(3.) With the consent of both sides, we dispose of this appeal by the following order.