VIKRAM CEMENT LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THIS matter was earlier before this Bench on 19 -11 -08. That was adjourned to 20 -11 -08 at the request of Appellant. But that could not be heard on that day completely for want of certain details. On 20 -11 -08 ld. Counsel was directed to submit break -up of the services on which Cenvat credit was claimed as input service to examine justifiability thereof in the course of stay hearing. Accordingly, all the three matters were directed to be listed for today.

(2.) SHRI Ravi Raghvan, learned Counsel argues that in Appeal case No. 2165/08, a copy of the show cause notice appearing at page 58 has revealed charge on following two counts:

(3.) IN view of the aforesaid submissions ld. Counsel prays that although demands appears be of figures running into crores, the appellant deserves lenient consideration for waiver of pre -deposit during pendency of all the above three appeals.