CHOUDHARY MINERAL AND CHEMICALS Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI P. K. Tiwari with Shri R. K. Choudhary for the petitioner.

(2.) HEARD on question of admission.

(3.) THE appeal of petitioner has been dismissed by the CEGAT as per order P. 1, dated 14-9-2000 from non-compliance of the provisions of Section 35 of the Central Excise Act, 1944 within 15 days of the receipt of the order. The date on which the order was passed i. e. 28-8-2000 non-appeared on behalf of the petitioner before the CEGAT. Appeal was dismissed under Section 35f of the Central Excise Act, 1944. Petitioner submits that the order has been received belatedly. The order is unjust.