EBIZ COM PVT LTD & ORS Vs. CENTRAL EXCISE, CUSTOMS AND SERVICE TAX APPELLATE TRIBUNAL, DELHI (CESTAT) & ANR

JUDGEMENT

(1.) C.M. No. 33749/2017 (Exemption) : Allowed, subject to all just exceptions.

(2.) Notice. Mr. Satish Agrawal, the learned counsel, accepts notice on behalf of Respondent No. Notice be issued to all other respondents by all modes.

(3.) As far as Respondent No. 1 i.e. the Central Excise, Customs and Service Tax Appellate Tribunal ('CESTAT') is concerned, its Registrar will file an affidavit explaining inter alia :