Custom, Excise & Service Tax Tribunal
M/S Brij Motors P.Ltd vs Cce, Lucknow on 27 March, 2012
CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL,
West Block No. 2, R.K. Puram, NEW DELHI
COURT No. III
Service Tax Appeal No.1100 of 2011
Date of Hearing / Decision : 27.03.2012.
M/s Brij Motors P.Ltd. Appellants
Versus
CCE, Lucknow Respondent
Coram: Honble Ms. Archana Wadhwa, Judicial Member Honble Mr. Mathew John, Technical Member Present for the Appellants Shri Rajiv Agrawal, Representative Present for Respondents Shri K.K.Jaiswal, DR Order No._______________ Dated :___________ Per Ms. Archana Wadhwa:
Vide stay order No.ST/S/10/12-Cus, dtd. 21.12.11, the applicants were directed to deposit an amount of Rs.3.50 lakhs within a period of eight weeks from the date of the order.
2. On matter being called today for ascertaining compliance with the above order, the applicants representative Shri Rajiv Agrawal, appeared and place on record a copy of the challan dtd. 26.03.12 showing deposit of the said amount. He prays for condoning the delay of around one month in depositing the above amount.
3. No objection by ld. DR. In as much as the applicants have deposited the amount, we condone the delay and accept the compliance on record. (Pronounced in the open court) (Archana Wadhwa) Judicial Member (Mathew John) Technical Member RK-I 2