V. SATHYAMURTHY AND CO. Vs. CESTAT

JUDGEMENT

(1.) This appeal arises out of an order passed by the Customs, Excise and Service Tax Appellate Tribunal, directing the appellant to make a pre-deposit of Rs.2 crores, as a condition for entertaining the appeal.

(2.) Heard Mr.P.J.Rishikesh, learned counsel for the appellant. Mr.V.Sundareswaran, learned Standing Panel Counsel takes notice for the respondents.

(3.) The appellant is a partnership firm carrying on business as Civil Engineering Contractors. They have executed several projects for the Tamil Nadu Slum Clearance Board, Tamil Nadu Housing Board and Tamil Nadu Police Housing Corporation Limited.