MARUTI TRAVELS Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) SHRI S.S. Gupta, Chartered Accountant, mentioned a matter relating to M/s. Maruti Travels, who has filed an appeal, being appeal No. ST/89527/2013 along with stay petition No. ST/Stay -99401/2013. The said stay petition is listed for hearing on 14th January, 2014. In the meanwhile, the department has issued a notice under Section 87 of the Finance Act, 1994 for recovery of the dues adjudged against the appellant. Since the appeal and stay petition are pending before this Tribunal, the department is restrained from initiating any recovery proceedings against the appellant till such time the stay petition is heard and disposed of.

(2.) THE learned Chartered Accountant also mentioned that their bank accounts have been frozen and they are unable to operate. In view of the pendency of the stay petition, the bank, namely, Vidya Sahkari Bank Ltd., Shukrawar Peth, Pune is directed to allow operation of the accounts by the appellant. Order be given dasti.