JINDAL INDIA LIMITED Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) SHRI B. Saha stated that in this case, the appellant had filed the appeal on 9th July, 1985 with reference to an order of the Collector of Customs dated 18-2-1985 which was received by the appellant on 11-4-1985.

(2.) On the previous occasion, the learned JDR had raised a doubt about the date of communication and had referred to some noting showing November, 1985. He would like to clarify in this connection, that the appeal having itself been filed on 9th July, 1985, the Order-in-Original could have only been received earlier than this date and not subsequently. Therefore, the noting seen on the photocopy obviously does not relate or refer to the date of receipt.

(3.) THE learned JDR agreed and accepted the position.