SLEEPERS P. LTD Vs. CCE

JUDGEMENT

(1.) IN these appeals, appeal No. E/954/99 has been filed after a delay and in compliance with the defect memo dated 12.5.1999 issued by this Registry. Being a supplementary appeal, condonation thereof is sought in COD application No. 291/99.

(2.) HEARD Shri S. Raghu, Ld. Advocate for appellants and Shri S. Kannan, Ld. D.R.

(3.) IN pursuance of this Tribunal's standing practice of condoning the delays with respect to supplementary appeals, the delay is now condoned.