PRAVEEN ELECTRICAL WORKS Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) THIS stay petition is filed for waiver of pre -deposit of the following amounts:

(2.) (a) Service Tax - Rs. 41,70,902/ -

(3.) THE issue involved in this case is regarding the service tax liability on the erection and commissioning services and rent -a -cab services. The Appellant herein is providing erection and commissioning services to Gulbarga Development authority and rent -a -cab services to electricity supply companies like HESCOM.