- (1.) Both the appeals have been filed by the appellants under Section 35G of the Central Excise Act, 1944 against the consolidated order dated 17-9-2013 passed by the Customs, Excise & Service Tax Appellate Tribunal, New Delhi in ST/Stay/1072/2012; and ST/Stay/1069/2012 with a request to stay the demand made by the Central Excise & Service Department, Lucknow. Heard Sri Pradeep Agarwal, learned counsel for the appellants and Sri Rajesh Singh Chauhan, learned standing counsel for the Department.
(2.) With the consent of learned counsel for the parties, both the appeals are disposed of at the admission stage.
(3.) The brief facts of the case are that the both the appellants-assessees are sister concern and engaged in the services for providing "cash van" to different Banks and Financial Institutions. The Department has issued a notice and made the demand of Rs. 76,11,877/- (In Central Excise Appeal No. 26 of 2013); and a sum of Rs. 1,77,14,500/- (In Central Excise Appeal No. 27 of 2013) respectively. The case is pending before the Customs, Excise & Service Tax Appellate Tribunal, and New Delhi. Vide impugned common order dated 17-4-2013, passed by the Tribunal; the request for stay of the demand has been rejected. Being aggrieved, the present appeals have been filed.;