SIMPLEX INFRASTRUCTURES LIMITED Vs. COMMISSIONER SERVICE TAX COMMISSIONERATE

JUDGEMENT

(1.) Instead of disposal of the application, we have heard out the appeal itself by treating as on day's list.

(2.) This appeal is at the instance of a writ-Petitioner and is directed against an order dated 8th April, 2010 passed by a learned Single Judge of this Court thereby disposing of an application for modification and/or variation of the earlier interim order dated 23rd February, 2010 by merely extending the time for deposit of the amount ordered to be deposited by the earlier order dated 23rd February, 2010 till 7th May, 2010 on the prayer of the Appellant after recording the submission of the learned Additional Solicitor General, appearing for the Respondents, that the Appellant should be entitled to interest at the rate 10% on the amount to be deposited if the writ-application succeeded in the long run.

(3.) Being dissatisfied, the writ-Petitioner has come up with the present appeal.