Commissioner v. GMK Concrete Mixing Pvt. Ltd.

“1. Delay condoned.

2. This appeal is directed against the Final Order No. ST/591/2011-CU(DB), dated 4-11-2011 passed by the Customs, Excise & Service Tax Appellate Tribunal, Principle Bench, New Delhi in Service Tax Appeal No. ST/371/2010.

3. We have heard learned counsel for the Appellant.

4. Having gone through the records of the case, we are of considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly. No costs.

Ordered accordingly.”