V. THANGAVEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The contention raised is that the learned Single Judge dismissed the writ petition after its pendency for a very long time when the issue raised was a legal one viz., as to whether the appellant was liable for payment of any service tax which was the subject matter in dispute.

(3.) The Orders passed by the Assistant Commissioner of Central Excise and the Corrigendum relating thereto dated 27.09.2010 and 07.10.2020 were under challenge.