ASHOK KUMAR,J. - (1.) Heard Sri Madhav Rao, Advocate assisted by Sri Nishant Mishra and Ms. Nandita Narayan, learned counsel for the petitioner and Sri Ashok Singh, learned Senior Standing Counsel for the Department.
(2.) By means of present writ petition, the petitioner has prayed for quashing of the order dated 16-8-2017 passed by Commissioner of Service Tax, Central Excise and CGST Commissionerate, NOIDA and in alternative prayed for a mandamus directing the Assistant Registrar, Customs, Excise and Service Tax Appellate Tribunal, Allahabad (CESTAT) to dispense the petitioner from discharging pre-deposit to a tune of 7.5% of the assessed duty while filing the appeal against the order dated 16-8-2017.
(3.) With the consent of learned counsel for the parties, the writ petition is being disposed of at the admission stage itself.;