VIJAYANAND TRAVELS LTD. Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) IN terms of the impugned order, the appellants are required to pre -deposit the following amounts:

(2.) LD . Advocate brought to our notice that the issue of the scope of service tax in respect of 'tour operators' and in respect of 'contract carriages' is under examination by the Board. Vide F. No. 332/1/2009 -TRU dated 16 -1 -2009, instructions have been issued to the lower authorities to keep the matter in abeyance as regards the adjudication matters. In these circumstances, we are inclined to order waiver of the pre -deposit of the entire dues demanded in the impugned order till the disposal of the appellant. No coercive action should be taken.