- (1.) By consent of the learned Advocates appearing for the parties, we are taking up this stay petition along with the appeal together for hearing.
(2.) Learned Counsel for the Revenue waives service of notice of appeal. The other formalities regarding making the appeal ready also shall stand dispensed with.
(3.) The appellant is the assessee against whom a show cause notice was issued on 15/21.07.2010 by the Directorate of Revenue Intelligence (DRI). The said appeal was registered as C/191/2012. The admitted position is that the appellant had responded to the notice and the adjudicating authority had directed that proceedings initiated by the show cause notice be dropped. The said order was passed on 14th March, 2012, which has been annexed at page 54 of the stay petition. The Revenue had preferred an appeal against the said order.;