COMMISSIONER OF CENTRAL EXCISE Vs. INDIRA SECURITIES

JUDGEMENT

(1.) THIS is an application on behalf of the respondent M/s. Indira Security for condonation of 42 days delay in filing cross -objection.

(2.) NONE is present on behalf of the respondent. However, after looking into the contents of the application, in the facts and circumstances, we are satisfied that sufficient cause is made out for condonation of delay. It may be mentioned that under Sub -section (5) of Section 35B of Central Excise Act, the Appellate Tribunal has power to condone the delay in filing the cross -objection. Accordingly, we condone the delay and thus allow the application. Fix 14 -11 -2008 for regular hearing.