NATESAN ENGINEERS AND CONTRACTORS REP BY ITS PROPRIETOR M SANTHOSH KUMAR Vs. CUSTOMS EXCISE SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH SHASTRI BHAVAN CHENNAI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner challenging the order of the first respondent, dated 8.12.2011, directing the petitioner to pre-deposit a sum of Rs.4 lakhs towards penalty, within a period of six weeks therefrom and to report compliance on 31.1.2012.