ABDULLABHAI ABDUL KADER Vs. UNION OF INDIA

JUDGEMENT

(1.) Though an appeal against an order of adjudication as well as a stay application is pending before the Commissioner of Central Excise (Appeals), a recovery notice has been issued on 21 January 2013 demanding the service tax, penalty and interest relying on a circular of Central Board of Central Excise and Customs dated 1, January 2013. The circular dated 1 January 2013 has been dealt with in a judgment of the Division Bench of this Court in , Writ Petition No. 878 of 2013 and connected petitions decided on 1 February 2013 Larsen and Toubro Limited v. Union of India, 2013 288 ELT 481. This Court has held as follows:

(2.) The petition stands disposed of. There shall be no order as costs.