AMAR KUMAR SAHA, PROPRIETOR OF AMAR CONSTRUCTION Vs. THE DEPUTY COMMISSIONER OF REVENUE, DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This is an application praying for condonation of delay of 37 days in preferring the instant appeal.

(2.) Having heard Mr. Kanodia, learned advocate appearing for the applicant/appellant and Mr. Ghosh, learned Government advocate appearing for the respondents, we are of the considered view that sufficient cause has been shown for belated presentation of the appeal.

(3.) Accordingly the application is allowed.