N-TECH FINANCIAL Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) HEARD learned SDR, none appeared on behalf of the appellant in spite of notice.

(2.) The applicant filed this application for waiver of pre -deposit of service tax and penalty. 50% of the amount of service tax has already been paid in pursuance to the stay order passed by Commissioner (Appeals). The demand was confirmed treating the applicant as provider of business auxiliary service to the financial company. We find that the applicant entered into an agreement with the finance company to promote their retailer finance. In the appeal memo the contention is that applicants are entitled for benefit on exemption under notification No. 14/2004 and 25/2004 and also that the services were provided by the applicant on behalf of the finance company and not to the finance company.

(3.) THE pre -deposit of remaining amount of service tax and penalties are waived.