- (1.) When these appeals were taken up for admission, learned counsel for the Revenue raised an objection that the appeals themselves are not maintainable and that this is a matter where the assessee should have sought reference under Section 35g (1 of the central Excises Act. Learned counsel for the appellant conceded the correctness of this objection. Accordingly, the appeals are dismissed as not maintainable.
(2.) It is, however, open to the assessee to adopt the remedy provided under Section 35g of the Act in accordance with law. So far as the question of limitation is concerned, it will be open to the appellant to seek benefit of Section 14 of the Limitation Act in accordance with law.
(3.) Learned counsel for the appellants points out that these appeals were filed within sixty days which is also the time prescribed for filing the reference before the tribunal. We do not express any opinion on the correctness of this submission. It is a matter for consideration by the tribunal.;