UNION OF INDIA Vs. ASSISTANT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) HEARD Mrs. Nivedita Nirvikar, learned counsel for the Union of India and the Customs authorities.

(2.) NONE appears for the writ petitioner - respondent though he has been validly served notice issued vide order dated 25.01.2010 and 11.05.2011, which is evident from the records.

(3.) HAVING considered the Interlocutory Application No. 4158/2009, we find that Union of India was prevented by sufficient cause in not preferring the appeal within time. Accordingly, we condone the delay of 15 days in filing the appeal.The Interlocutory Application is allowed.