SUPREME AGENCIES Vs. COMMR. OF C. EX.

JUDGEMENT

(1.) THIS stay petition is directed against the waiver of the pre -deposit of the amounts of Service tax of Rs. 98,801/ - (Rupees ninety eight thousand eight hundred and one only), interest under Section 75 of the Finance Act, 1994 and penalty under Section 76 of the Finance Act, 1994. When the matter was called out, none appeared on behalf of the applicant nor there is any request for adjournment. Since the matter is in a narrow compass, we take up the stay petition for disposal in the absence of any representation from the applicant.

(2.) HEARD the learned JCDR and perused the records.

(3.) ACCORDINGLY , application for waiver of the pre -deposit of the balance amounts involved is allowed and recovery thereof stayed, till the disposal of the appeal.