ORIENTAL INSULATED CONDUCTORS PVT LTD Vs. COLLECTOR OF C EX

JUDGEMENT

(1.) AT the outset, it was observed that the Appeal was prima facie time barred as the date of communication of the impugned order was 15-3-1986 and the date of receipt of the Appeal in the Registry was 17th June, 1986.

(2.) The learned Consultant for the Appellant stated that they had despatched the Appeal by Registered post on 10-6-1986 in the hope and expectation that it would be received within the due date which was 15th June, 1986.

(3.) THE learned Departmental Representative has no objection.