- (1.) Having heard learned Counsel appearing for the parties and for the reasons stated in the application, the delay in filing the special leave petition is condoned. Application for condonation of delay stands disposed of.
(2.) Leave granted.
(3.) By filing the present appeal, the Appellant has challenged the judgment and order dated 6-4-2009 passed by the Jharkhand High Court affirming the decision and the order passed by the CESTAT, Kolkata holding that in view of issuance of the notification dated 7-6-2005 which has come into effect from 16-6-2005 service tax would not be payable by computer training institute like the Respondent herein for the period from 10-9-2004 to 15-6-2005.;