JACKSON ENGINEERS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition challenges the Stay Order No.S/62- 63/WZB/2005/C III/EB dated 17/8/2005 (Annexure "E") and Order No.A/475-476/WZB/2005/C III/EB dated 1/9/2005 (Annexure "F") made by the Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench Mumbai, dismissing the appeals of the petitioners.

(2.) Heard Mr.Dhaval Shah, the learned advocate for the petitioners and Mr.Jitendra Malkan for the respondents, except respondent No.2.

(3.) The controversy lies in a very narrow compass and hence, the petition is taken up for final hearing and disposal today. Rule. Mr.Malkan waives service on behalf of respondents No.1 and