Custom, Excise & Service Tax Tribunal
M/S. Hardy Exploration And vs Commissioner Of Service Tax, Chennai on 10 March, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
ST/12/2008
(Arising out of Order-in-Original No. 129/2007 dated 26.11.2007 passed by the Commissioner of Service Tax), Chennai)
M/s. Hardy Exploration and
Production (India) Inc. Chennai Appellant
Vs.
Commissioner of Service Tax, Chennai Respondent
Appearance Ms. Minchu Mariam Punnose, Advocate for the Appellant Shri K.P. Muralidharan, AC (AR) for the Respondent CORAM Honble Shri D.N. Panda, Judicial Member Honble Shri Madhu Mohan Damodhar, Technical Member Date of Hearing / Decision: 10.03.2017 Final Order No. 40461 / 2017 Per D.N. Panda Appellant says that this matter is tagged with a matter pending in Honble High Court of Delhi (Writ Petition No.25886/2007) as per the instruction of the client.
2. In view of the above submission, the matter is sent back to the learned adjudicating authority to readjudiate the matter on the basis of the outcome of the above writ petition granting fair opportunity of hearing to the appellant and pass order accordingly.
(Dictated and pronounced in open court)
(MADHU MOHAN DAMODHAR) (D.N. PANDA)
Technical Member Judicial Member
Rex
2