COMMISSIONER OF CENTRAL EXCISE, JALANDHAR Vs. BIRLA VXL LTD
LAWS(P&H)-2006-11-210
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 02,2006

COMMISSIONER OF CENTRAL EXCISE, JALANDHAR Appellant
VERSUS
BIRLA VXL LTD Respondents

JUDGEMENT

- (1.) For the reasons stated in the application for condonation of delay of 22 days in filing the appeal, which is supported by an affidavit of the counsel for the appellant, delay in filing the appeal is condoned.
(2.) Delay of 16 days in re-filing of appeal is also condoned.
(3.) Heard on merits.;


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