- (1.) We have heard learned counsel for the appellant. Steps were taken by learned counsel appearing for the department on which notices were issued by the office on 13-9-2013 fixing 12-11-2013.
(2.) An office report has been submitted on 10-11-2013 that neither undelivered cover nor any appearance has been put by the respondents. Under the Rules of the court notice shall be deemed to be served upon the respondent.
(3.) This central excise appeal has been filed in the year 2010 with delay of 6 days. In the delay condonation application supported by the affidavit of Shri S.R. Gupta, clerk of the counsel it is stated that due to Holi holidays the appeal could not be filed within time.;