GOPAL ENTERPRISES Vs. CENTRAL EXCISE & SERVICE TAX

JUDGEMENT

(1.) Heard.

(2.) This appeal is admitted on the following substantial question of Law:-

(3.) Learned senior counsel for the appellant has drawn our attention to the order dated 12.08.2015 and submitted that learned Tribunal relying on the decision of Delhi High Court in the case of Larsen & Toubro Ltd. Vs. CST,2015 58 taxmann.com 52 (New Delhi -CESTAT) dismissed the appeal of the appellant by holding that service tax on demand, which was made prior to 16.06.2007 was payable.