COMMISSIONER OF CENTRAL EXCISE, Vs. PRANAV PAPER MILLS

JUDGEMENT

(1.) In spite of notice issued twice, the Commissioner has not cared to rectify the defects. Shri B.K. Choubey wants some more time. I cannot agree to that. Once I can tolerate the mistake being committed. Twice it cannot be tolerated. Hence appeal is dismissed for non -compliance of rule 11 of the CEGAT (Procedure) Rules, 1982. (Dictated in Court)