A ABBA AND SONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit on the following substantial question of law.

(2.) The Respondents waive service. By consent of the parties, taken up for final hearing and disposal.

(3.) The Appellant is aggrieved by Order dated 4-6-2008 whereby the Customs, Excise & Service Tax Appellate Tribunal (for short, "the Tribunal") has refused to condone the delay of 10 months in filing the appeal. The Appellant's case is that he was suffering from depression and was found fit to resume duties only in February, 2008. The Tribunal has observed that the appeal was filed on 26-3-2008 and there was no explanation offered as to why the appeal could not be filed immediately after the Appellant was found fit to resume duties as per the medical certificates filed by him. After the Appellant got out of depression in February, 2008, he has filed the appeal within a period of one month thereafter. In the circumstances of the case, therefore, we are of the opinion that sufficient cause for not filing the appeal in time has been shown by the Appellant. The explanation offered by the Appellant deserves to be accepted. Hence, the impugned order is set aside. The delay in filing the appeal is condoned. The Tribunal shall proceed to dispose of the appeal in accordance with law.