ZENOTECH LABORATORIES LTD Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) The assessee has come up with the above appeal under Section 35G of the Central Excise Act, 1944, challenging an order of dismissal of the appeal passed by the Customs, Excise and Service Tax Appellate Tribunal (for short "CESTAT").

(2.) Heard Mr.Lakshmi Kumaran, learned counsel appearing for the appellant and Mr.J.Anil Kumar, learned Special Standing Counsel for the respondent.

(3.) The appellant suffered an order in original confirming the demand for service tax to the tune of Rs.84,98,221/-. The order was dated 15.10.2013.