Customs, Excise and Gold Tribunal - Delhi
Hindustan Auto House (P) Ltd. vs Cst on 20 April, 2006
ORDER
S.S. Kang, Vice President
1. The appellants have filed this application for waiver of penalty. The appellants have paid the service tax alongwith interest. Therefore, pre-deposit of penalty is waived for hearing the appeal. The stay petition is allowed. (Order dictated and pronounced in the Court)