KARVY SECURITIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS Court has granted stay earlier. Vacate Stay petition has been filed along with the counter-affidavit. Since pleadings are complete, and we have heard the learned Counsel for the parties, writ petition itself is disposed of at this stage.

(3.) THE petitioners are aggrieved of Circular No. 66/15/2003-S. T. , dated 5-11-2003 issued by the second respondent. The circular reads as under: I am directed to say that some doubts have been raised regarding application of service tax on the activity of Mutual Fund Distribution as to whether