Custom, Excise & Service Tax Tribunal
Om Sokhal Builders & Constructions Pvt. ... vs C.C.E., Jaipur I on 15 September, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing:/decision 15.9.2016 Service Tax Appeal No.52791 of 2014 Arising out of the order-in-original No.JAI-EXCUS-001-COM-138-13-14 dated 28.3.2014 passed by the Commissioner of Central Excise, Jaipur I. Om Sokhal Builders & Constructions Pvt. Ltd. Appellant Vs. C.C.E., Jaipur I .. Respondent
Appearance:
None for the appellant Present Shri Sanjay Jain, A.R. for the Respondent/ Revenue Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. B. Ravichandran, , Technical Member Final Order No.53653/2016 Per Justice (Dr.) Satish Chandra:
On 24.5.2016 , the Tribunal has directed the appellant to make pre-deposit of Rs.60 lakhs within a period of six weeks. The assessee has assailed the same before Honble Rajasthan High Court..From time to time, the matter was adjourned. Today, the applicant has moved an application where it is stated that the matter is still pending before the Honble High Court.
2. In view of the above, the appeal is disposed of with liberty to the appellant to come again after having final verdict from the Honble High Court. With this liberty, the appeal is disposed of .
(Justice Dr. Satish Chandra) President (B. Ravichandran) Technical Member scd/