CHIEF COMMISSIONER Vs. BHARAT N SHAH

JUDGEMENT

(1.) Rule. Mr.Harjotsingh Kassowal, learned advocate for the respondent waives service of notice of rule. With the consent of the learned advocates for the parties, the matter is taken up for final hearing today.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner Chief Commissioner, Central Goods & Service Tax and Central Excise has challenged order dated 6.5.2021 passed by Central Administrative Tribunal, Ahmedabad Bench, in Miscellaneous Application No.172 of 2021 and Miscellaneous Application No.173 of 2021 in O.A.No.46 of 2021 by which the Tribunal while entertaining the application for interim relief has stayed the order of dismissal dated 12.4.2020 passed at the instance of the present petitioner after disciplinary inquiry.

(3.) The petition came to be listed for hearing before coordinate Bench of this Court on 2.6.2021 and, by an order on that date, notice was issued to the respondent and the order dated 6.5.2021 was stayed.