1
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2014 (2) ECS (216)
(Tri-Ahm.)(260 KB)
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M/s
Ram Kumar Industries
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Condonation
of delay was not granted as the tribunal held that it was the appellant who
had committed himself in not cooperating with the authorities, in spite of
all the efforts by the latter to communicate to the former all the orders and
notices required.
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2
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2014 (2) ECS (195)
(Tri.- Del.)(110 KB)
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M/s Salasar Steel and
Power Limited
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No extension of stay could be granted by the
CESTAT in the light of the provisions of Section 35C(2A) of the Central
Excise Act, 1944, even if the delay in disposal of an appeal, beyond the
sunset period prescribed, is not attribute to an appellant
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