CATERERS Vs. DEPUTY COMMISSIONER OF SALES TAX

JUDGEMENT

(1.) WE have heard this writ petition after issue of a show cause notice. The interim order was that as the sales tax had not been collected from the customers on the assumption that no sales tax was to be collected, we would stay the collection of the tax demand on the furnishing of security to the satisfaction of the Sales Tax Officer.

(2.) THAT security has been furnished. This appeal is only concerned with the question of hearing of the appeal before the Deputy Commissioner of Sales Tax. Under section 43 (5) of the Delhi Sales Tax Act, 1975, a stay of the collection can be ordered to some extent as other wise the appeal cannot be heard.

(3.) IN the circumstances of this case, because the petitioner has not collected any tax, we think that the furnishing of a security should be sufficient, and the appeal should be heard on the furnishing of that security. We would, therefore, direct the appeal to be heard on merits but after the appeal is disposed of the security will be available for realisation of the tax amount. Of course, the tax amount can also be realised from the petitioner. This order disposes of the petition.