COMMISSIONER Vs. ADANI GAS LTD.

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the impugned order passed by the learned Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench, Ahmedabad dated 17/12/2013 in Application No.ST/MA/ (Extn)/13644/2013 in Appeal No.ST/422/2011, by which the learned Appellate Tribunal has extended the stay granted earlier beyond the total period of 365 days from the date of grant of initial stay, the appellant has preferred the present Tax Appeal with the following proposed substantial questions of law :

(2.) BY our earlier order dated 9/7/2014, Notice for final disposal has been issued. Heard the learned advocates appearing on behalf of the respective parties.

(3.) WHILE answering the same questions which are involved in the present appeals, by judgement and order in Tax Appeal No. 341 of 2014 and other allied Tax Appeals, this Court has observed and held as under :