Custom, Excise & Service Tax Tribunal
M/S.British Airways vs Cst, Delhi on 30 November, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Service Tax Stay Appn. No.ST/S/383/2012 in
Service Tax Appeal No.ST/166/2012
M/s.British Airways Appellant
Vs.
CST, Delhi Respondent
Present for the Appellant : Shri.S. Ganeshan, Sr.Advocate Present for the Respondent : Shri.Amresh Jain, DR Coram: HONBLE MR.D.N.PANDA, JUDICIAL MEMBER HONBLE MR. MATHEW JOHN, TECHNICAL MEMBER Date of Hearing: 30.11.2012 ORDER NO. _______________ DATED: __________ PER: D.N.PANDA We had heard this matter in great length last week. It transpires today from both sides that the matter is recurring in nature and involving many appeals on the same subject. Therefore, it would be proper to expeditiously dispose the appeal itself to reduce litigations.
2. In view of the aforesaid understanding of the parties, both sides take notice of hearing on 19th December, 2012 without seeking any adjournment. Till that date there shall be waiver of pre-deposit of the demand in question covered by this appeal. In the result, stay petition disposed.
[Dictated & Pronounced in the open Court].
(MATHEW JOHN) (D.N.PANDA) TECHNICAL MEMBER JUDICIAL MEMBER Anita ?? ?? ?? ?? 2 2