Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the action of the respondents in first passing the order Annexure-10 in assessing the petitioner for Service Tax and creating a demand of Rs.13,45,763/- and further imposing liability of interest & penalty and consequential attachment of its bank accounts.
(2.) The petitioner was issued a show cause notice by the Additional Commissioner, Central Excise on 11.10.2012 calling upon the petitioner to show cause as to why action against the petitioner as indicated in the notice may not be taken.
(3.) The petitioner filed reply dated 15.9.2012 indicating that its turnover was less than Rs.9 lacs, the petitioner works on donation and does not work on profit motive.;