EAST COAST CONSTRUCTIONS & INDUSTRIES LIMITED, REPRESENTED BY ITS GENERAL MANAGER FINANCE S SURESH Vs. ADDITIONAL COMMISSIONER, SERVICE TAX II COMMISSIONERATE

JUDGEMENT

(1.) Heard Mr. Joseph Prabakar, the learned counsel appearing for the petitioner and Mr.K.Magesh, the learned Senior Standing Counsel, accepting notice on behalf of the respondent.

(2.) The petitioner is a Company, registered under the Companies Act, 1956, engaged in the construction activities, and the present case covers the construction of underground sewerage at Ramanathapuram and Tirunelveli Districts of Tamil Nadu, for the Tamil Nadu Water and Drainage Board (TWAD Board).

(3.) The petitioner has filed this Writ Petition, challenging the order-in-original, dated 07.02.2017, by which, the demands made in four show causes notices towards payment of service tax has been confirmed by the respondent.