S NAGARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner.

(2.) THE main contention of the learned counsel appearing on behalf of the petitioner is that, inspite of an order of interim stay having been granted by this Court, by its order, dated 09.07.2010, in M.P.No.1 of 2010, in W.P.No.4946 of 2010, the third respondent has issued impugned show cause notice, dated 12.04.2011, asking the petitioner to appear for personal hearing, on 24.06.2011, or on 10.05.2011, for non-payment of the service tax, as per the relevant provisions of the Central Excise Act, 1944. However, this Court does not find sufficient cause or reason to grant the relief, as prayed for by the petitioner, in the present writ petition.