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Judgment
2 paragraphs · 144 wordsArijit Pasayat, J.—In this appeal the only question that arises for consideration is whether there is power for condonation of delay in filing an appeal u/s 35G of the Central Excise Act, 1944 (in short the `Act'). By judgment delivered in Commnr. of Customs, Central Excise, Noida Vs. Punjab Fibres Ltd., Noida, it was held that the High Court has no power to condone delay in seeking reference u/s 35H of the Act. Doubting correctness of the view reference was made to larger Bench. By judgment dated 27.3.2009 a three-judge Bench in Commissioner of Customs and Central Excise Vs. Hongo India (P) Ltd. and Another, concurred with the view taken by the two-judge Bench in Punjab Fibres case (supra). The decision has full application to the present case also.
That being so this appeal deserves to be dismissed which we direct. No costs.