- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order, passed by the High Court of Judicature at Allahabad in Central Excise Appeal Defective No.124 of 2014, dated 12.11.2014.
(3.) By the impugned judgment and order, the High Court has rejected the appeal and has confirmed the orders passed by the Customs, Excise and Service Tax Appellate Tribunal (for short, "the Tribunal"), whereby the Tribunal has rejected the application of the appellants -herein for restoration of their appeals.;