STRATEGIC ENGINEERING PVT LTD Vs. CESTAT, CHENNAI

JUDGEMENT

(1.) The petitioner has come up with the present writ petition, challenging a conditional stay order passed by Customs, Excise and Service Tax Appellate Tribunal.

(2.) Heard Mr. Joseph Prabakar, learned counsel appearing for the petitioner and Mr. K. Ramakrishna Reddy, learned Senior Central Government Standing Counsel appearing for the respondents.

(3.) As against an Order-in-Original passed by the Assistant Commissioner of Central Excise, the petitioner filed an appeal in A. No. 38 of 2007. But the same was dismissed by an Order-in-Appeal by the Commissioner (Appeals) dated 15-12-2008, confirming the demand of Rs. 99,264/- under Section 11A of the Central Excise Act, 1944 and a demand of appropriate interest under Section 11B and a penalty of equivalent amount under Section 11AC.