- (1.) Heard Sri Suyash Agarwal, learned counsel for the appellant and Ms. Anjana Singh, learned counsel for the respondent.
(2.) The appellant has preferred this appeal under Section 35-G of the Central Excise Act, 1944 read with Section 83 of the Finance Act, 1994 against the order dated 24.07.2015 of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT).
(3.) The dispute in this appeal relates to service tax and penalty for the period April 2001 to September 2002.;