Commnr.
of Customs, Central Excise, Noida Vs. M/S Punjab Fibres Ltd., Noida [2008] Insc
185 (14 February 2008)
Dr.
Arijit Pasayat & P. Sathasivam
CIVIL
APPEAL NO. 4647 OF 2007 (With Civil Appeal Nos. 4677, 4678 and 5261 of 2007)
Dr. ARIJIT PASAYAT, J.
1. In
all these appeals the question that falls for consideration is whether the High
Court has power to condone the delay in presentation of the reference under
Section 35- H(1) of the Central Excise Act, 1944 (in short the 'Act').
2.
Undisputedly, in all these cases the reference applications were filed beyond
the period provided for filing an application seeking reference. Section 35-H
of the Act reads as follows:
"35-H.
The Commissioner of Central Excise or the other party may, within one hundred
and eighty days of the date upon which he is served with notice of an order
under Section 35-C passed on or after the Ist day of July, 1999 (not being an
order relating, among other things, to the determination of any question having
a relation to the rate of duty of excise or to the value of goods for purpose
of assessment), by application in the prescribed form accompanied, where the
application is made by the other party, by a fee of two hundred rupees, apply
to the High Court to direct the Appellate Tribunal to refer to the High Court
any question of law arising from such order of the Tribunal."
3.
Section 35-H was substituted by Section 128 of the Finance Act, 1999. The High
Court dismissed the reference application holding that it had no power to
condone the delay in making the application for reference. It was noted that
there was no provision permitting condonation of delay.
4.
Learned counsel for the appellant submitted that even if the Act does not
provide for any condonation of delay, there is a provision under the Limitation
Act, 1963.
5.
Learned counsel for the respondent on the other hand supported the view given
by the High Court.
6. At
this juncture, it would be appropriate to take note of Section 35-G which
provides for an appeal to the Appellate Tribunal which specifically says that
it has to be within three months from the date on which the impugned order is
communicated. But proviso to Section 35-G permits the Appellate Tribunal to
allow the appeal even after the aforesaid limitation prescribed in clause 1 is
expired if the Tribunal is satisfied that there was sufficient cause for not
filing the appeal within the prescribed time. No such provision for condonation
of delay exist in Section 35-H. In other words, the legislative intent is clear
that the Parliament never intended that delay in filing the reference
application under Section 35- H could be condoned.
7. It
is also to be noted that under Section 35-E(3) provision for limitation has
been provided. Here again, the outer limit for condonation has been indicated.
8.
Recently in M/s Singh Enterprises v. Commissioner of Central Excise, Jamshedpur and Ors. (2007 (14) SCALE 610) the
scope for condonation of delay beyond the prescribed period was considered. It
was inter-alia noted as follows:
"6.
At this juncture, it is relevant to take note of Section 35 of the Act which
reads as follows:
"35.
APPEALS TO COMMISSIONER (APPEALS).
(1)
Any person aggrieved by any decision or order passed under this Act by a
Central Excise Officer, lower in rank than a Commissioner of Central Excise,
may appeal to the Commissioner of Central Excise (Appeals) [hereafter in this
Chapter referred to as the Commissioner (Appeals)] within sixty days from the
date of the communication to him of such decision or order :
Provided
that the Commissioner (Appeals) may, if he is satisfied that the appellant was
prevented by sufficient cause from presenting the appeal within the aforesaid
period of sixty days, allow it to be presented within a further period of
thirty days.
(2)
Every appeal under this section shall be in the prescribed form and shall be
verified in the prescribed manner.
7. It
is to be noted that the periods "sixty days" and "thirty
days" have been substituted for "within three months" and
"three months" by Act 14 of 2001, with effect from 11.5.2001.
8. The
Commissioner of Central Excise (Appeals) as also the Tribunal being creatures
of Statute are vested with jurisdiction to condone the delay beyond the
permissible period provided under the Statute. The period upto which the prayer
for condonation can be accepted is statutorily provided. It was submitted that
the logic of Section 5 of the Indian Limitation Act, 1963 (in short the
'Limitation Act') can be availed for condonation of delay. The first proviso to
Section 35 makes the position clear that the appeal has to be preferred within
three months from the date of communication to him of the decision or order.
However,
if the Commissioner is satisfied that the appellant was prevented by sufficient
cause from presenting the appeal within the aforesaid period of 60 days, he can
allow it to be presented within a further period of 30 days. In other words,
this clearly shows that the appeal has to be filed within 60 days but in terms
of the proviso further 30 days time can be granted by the appellate authority
to entertain the appeal. The proviso to sub- section (1) of Section 35 makes
the position crystal clear that the appellate authority has no power to allow
the appeal to be presented beyond the period of 30 days. The language used
makes the position clear that the legislature intended the appellate authority
to entertain the appeal by condoning delay only upto 30 days after the expiry
of 60 days which is the normal period for preferring appeal.
Therefore,
there is complete exclusion of Section 5 of the Limitation Act. The
Commissioner and the High Court were therefore justified in holding that there
was no power to condone the delay after the expiry of 30 days period."
9.
Above being the position, the High Court was justified in holding that there
was no power for condonation of delay in filing reference application.
10. In
Vinod Gurudas Raikar v. National Insurance Co. Ltd. And Ors. (1991 (4) SCC 333)
this Court considered the question regarding condonation of delay.
"6.
Even independent of the General Clauses Act, it is firmly established that
unless a new statute expressly or by necessary implication says so, it will not
be presumed that it deprives a person of an accrued right. On the other hand, a
law which is procedural in nature, and does not affect the rights, has to be
held to be retrospectively applicable. The question is whether the appellant
has been deprived of an accrued right or privilege in the present case.
7. It
is true that the appellant earlier could file an application even more than six
months after the expiry of the period of limitation, but can this be treated to
be a right which the appellant had acquired. The answer is in the negative. The
claim to compensation which the appellant was entitled to, by reason of the
accident was certainly enforceable as a right.
So far
the period of limitation for commencing a legal proceeding is concerned, it is
adjectival in nature, and has to be governed by the new Act subject to two
conditions. If under the repealing Act the remedy suddenly stands barred as a
result of a shorter period of limitation, the same cannot be held to govern the
case, otherwise the result will be to deprive the suitor of an accrued right.
The second exception is where the new enactment leaves the claimant with such a
short period for commencing the legal proceeding so as to make it unpractical
for him to avail of the remedy. This principle has been followed by this Court
in many cases and by way of illustration we would like to mention New India
Insurance Co. Ltd. v. Smt Shanti Misra (1975 (2) SCC 840). The husband of the
respondent in that case died in an accident in 1966. A period of two years was
available to the respondent for instituting a suit for recovery of damages. In
March, 1967 the Claims Tribunal under Section 110 of the Motor Vehicles Act,
1939 was constituted, barring the jurisdiction of the civil court and
prescribed 60 days as the period of limitation.
The
respondent filed the application in July, 1967. It was held that not having
filed a suit before March, 1967 the only remedy of the respondent was by way of
an application before the Tribunal. So far the period of limitation was
concerned, it was observed that a new law of limitation providing for a shorter
period cannot certainly extinguish a vested right of action. In view of the
change of the law it was held that the application could be filed within a
reasonable time after the constitution of the Tribunal; and, that the time of
about four months taken by the respondent in approaching the Tribunal after its
constitution, could be held to be either reasonable time or the delay of about
two months could be condoned under the proviso to Section 110- A(3).
8. The
learned counsel strenuously contended that the present case must be considered
as one where an accrued right has been affected, because the option to move an
application for condonation of delay belatedly filed should be treated as a
right. This cannot be accepted. There is a vital difference between an
application claiming compensation and a prayer to condone the delay in filing
such an application. Liberty to apply for a right is not in
itself an accrued right or privilege. To illustrate the point, we may refer to
some cases.
Xx xx xx
13. In
the case before us the period of limitation for lodging the claim under the old
as well as the new Act was same six months which expired three weeks after
coming in force of the new Act. It was open to the appellant to file his claim
within this period or even later by July 22, 1989 with a prayer to condone the delay.
His right to claim compensation was not affected at all by the substitution of
one Act with another. Since the period of limitation remained the same there
was no question of the appellant being taken by surprise. So far the question
of condonation of six months delay was concerned, there was no change in the
position under the new Act.
In
this background the appellant's further default has to be considered. If in a
given case the accident had taken place more than a year before the new Act
coming in force and the claimant had actually filed his petition while the old
Act was in force but after a period of one year, the position could be
different.
Having
actually initiated the proceeding when the old Act covered the field a claimant
could say that his right which had accrued on filing of the petition could not
be taken away. The present case is different. The right or privilege to claim
benefit of a provision for condonation of delay can be governed only by the law
in force at the time of delay. Even the hope or expectation of getting the
benefit of an enactment presupposes applicability of the enactment when the
need arises to take its benefit. In the present case the occasion to take the
benefit of the provision for condonation of delay in filing the claim arose
only after repeal of the old law. Obviously the ground for condonation set up
as 'sufficient cause' also relates to the time after the repeal.
The
benefit of the repealed law could not, therefore, be available simply because
the cause of action for the claim arose before repeal. 'Sufficient cause' as a
ground of condonation of delay in filing the claim is distinct from 'cause of
action' for the claim itself. The question of condonation of delay must,
therefore, be governed by the new law.
We
accordingly hold that the High Court was right in its view that the case was
covered by the new Act, and delay for a longer period than six months could not
be condoned. The appeal is dismissed, but in the circumstances, without
costs."
11.
Above being the position, the appeals are dismissed without any order as to
costs.
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