MINAR STEELS Vs. ASST COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) Exts.P1 and P1(a) are the assessment orders passed by the first respondent levying service tax, interest and penalty on the petitioner. This order was confirmed by the first appellate authority as per Exts.P2 and P2(a) orders. Challenging these orders, the petitioner filed Exts.P3 and P3(a) appeals, which are pending consideration of the second respondent. Along with the appeals, the petitioner filed Exts.P4 and P4(a) applications to dispense with payments. During the pendency of the appeals and the other applications, they have been called upon to remit the amounts due, by issuing Exts.P5 and P5(a) notices. It is thereupon, this writ petition is filed.

(2.) Heard the learned counsel for the petitioner and the learned standing counsel for the respondents.

(3.) Taking note of the pendency of Exts.P3 and P3(a) appeals and Exts.P4 and P4(a) applications made for dispensing with the payment of the amounts due under Exts.P1 and P1(a), I direct the second respondent to pass orders thereon. This shall be done as expeditiously as possible, at any rate, within a period of three months from the date of receipt of a copy of this judgment. It is also directed that until orders are passed as above, further proceedings for recovery, pursuant to Exts.P1 and P1(a) will stand stayed.