GALAXY EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition primarily challenges order dated 26/8/2005 made by Central Excise and Service Tax Appellate Tribunal (CESTAT) on Stay Application No.E/S/599/2005 and order dated 22/9/2005 on Modification Application No.E/MA(Modification) 2451/05.

(2.) Mr.Malkan prays for time to file affidavit-in-reply. The said request is rejected for the reasons that follow, in light of the submissions made by Mr.Malkan.

(3.) Heard Mr.P.R.Nanavati, learned Advocate for the petitioner and Mr.Malkan for the respondents. Considering the facts of the case and the controversy brought before the Court the matter is taken up for final hearing and disposal today. Rule. Mr.Malkan waives service.