S. B. Sinha, J. - (1.) Short question arising in the appeal is whether in the facts and circumstances of this case, the petitioner renders any services so as to incur the liability to pay service tax.
(2.) The factual background leading to the said question may briefly be noticed. Appellants herein entered into an agreement with Gas Authority of India Ltd. (GAIL) titled Consignment Stockistship Agreement.
(3.) Inter alia, on the premise as to why they should not be asked to pay services taxes, a show cause notice was issued on the appellant on 20-10-2003. Cause was shown by it saying that no service is being provided by it as a clearing and forward ing agent of GAIL. An order in original was passed by the Deputy Commissioner, Central Excise on 17-3-2004 directing payment of service tax with interest as also penalties as demanded under the show cause notice.;