Arijit Pasayat, J. - (1.) In all these appeals the question that falls for consideration is whether the High Court has power to condone the delay in presentation of the reference under Section 35H(1) of the Central Excise Act, 1944 (in short the Act).
(2.) Undisputedly, in all these cases the reference applications were filed beyond the period provided for filing an application seeking reference. Section 35H of the Act reads as follows: 35H. The Commissioner of Central Excise or the other party may, within one hundred and eighty days of the date upon which he is served with notice of an order under Section 35C passed on or after the Ist day of July, 1999 (not being an order relating, among other things, to the determination of any question having a relation to the rate of duty of excise or to the value of goods for purpose of assessment), by application in the prescribed form accompanied, where the application is made by the other party, by a fee of two hundred rupees, apply to the High Court to direct the Appellate Tribunal to refer to the High Court any question of law arising from such order of the Tribunal.
(3.) Section 35H was substituted by Section 128 of the Finance Act, 1999. The High Court dismissed the reference application holding that it had no power to condone the delay in making the application for reference. It was noted that there was no provision permitting condonation of delay.;