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Judgment
The application is for condoning the delay in filing the above appeal. The applicant prays that the appeal is filed challenging final finding of the
Designated Authority of Ministry of Commerce dated 3.5.2011 and Customs Notification No.58/2011 dated 8.7.2011. The appeal should have been
filed on or before
Ld. Counsel prayed that the delay may be condoned as the fact that the domestic industry stopped manufacturing the subject goods on 1.3.2011
itself came to their knowledge only after the issue of final notification no.20.02.2012. We find that the delay of 220 days has not been explained
properly by the ld. Counsel. The reason adduced is not tenable as the challenge is against the notification dated 8.7.2011. We also note that the same
appellant has filed another appeal on the final recommendation of Designated Authority dated 10.02.2012 recommending revocation of anti-dumping
duty. There is no justifiable reason adduced for causing this delay and accordingly, the application is dismissed. The appeal is also accordingly
dismissed as filed beyond time.
[Order pronounced on 24.8.2016]