SHIYAM FOUNDATIONS Vs. COMMISSIONER OF SERVICE TAX

JUDGEMENT

(1.) This appeal, filed by the assessee under section 35G of the Central Excise Act, 1944, made applicable to the proceedings under the Finance Act, is directed against the order passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai, in final order No.40238 dated 15.2.2017.

(2.) The appeal has been filed raising the following substantial Questions of Law:

(3.) Whether an ex-parte order can be passed without hearing the matter on merits?"