M. Jaichandren, J.@mdashHeard the learned counsel for the petitioner, as well as the learned counsel appearing on behalf of the respondents. It
has been stated that the petitioner is a private limited company incorporated under the Companies Act, 1956. The petitioner is engaged in the
business of manufacturing different varieties of yarns, including acrylic, polyester and viscose yarns, meant for the domestic market, as well as for
exports.
2. It has been further stated that the Central Government has issued a number of notifications providing export benefits, as a matter of policy, with
a view to encourage exports. Such an exercise has been undertaken for the locally manufactured goods to be competitive in the markets. Rules 18
and 19 of the Central Excise Rules, 2002, provide certain reliefs, with regard to the levy of central excise duty on raw materials. Rule 18 of the
Central Excise Rules, 2002, provides for the grant of the rebate of duty paid on excisable goods which are exported and with regard to the duty
paid on the raw materials used in the manufacture of the exported goods. Rule 19 of the Central Excise Rules, 2002, permits clearance of
excisable goods, under bond, without payment of duty. Accordingly, Rule 18 provides for the refund of the central excise duty already paid on raw
materials or final products cleared for export. Rule 19 facilitates duty clearance of excisable raw materials and final products meant for export. As
such, the petitioner company had been making rebate claims with the second respondent, in terms of Rule 18 of the Central Excise Rules, 2002.
3. It has been further stated that the petitioner had made a rebate claim, relating to its export, in view of Rule 18 of the Central Excise Rules, 2002,
before the second respondent. However, the respondents had been withholding the rebate amounts, due to the petitioner, by adjusting the same
against the amounts said to be due from the petitioner relating to the amount of service tax leviable, in respect of business auxiliary services, on the
procurement of export orders by overseas commission agents, in spite of the stay applications pending before the Courts of law.
4. It has been further stated that the service tax is also being administered under the Central Excise Department and is governed by the provisions
of the Finance Act, 1994, read with the rules framed thereunder. Accordingly, periodical show cause notices had been issued by the officers
concerned demanding the payment of service tax by the petitioner. Orders had been passed by the second respondent holding the petitioner liable
to service tax, under the category of business auxiliary services, on the procurement of export orders by overseas commission agents. Most of the
demands made against the petitioner had been confirmed on adjudication by the second respondent.
5. It has also been stated that appeals had been filed against the orders passed by the second respondent before the Commissioner of Central
Excise (Appeals), Salem. The appeals filed against such orders had been rejected and the demands made against the petitioner had been
confirmed, even though the penalty had been set aside in some cases. Second Appeals had been preferred against the said orders before the
Customs, Excise and Service Tax Appellate Tribunal, u/s 86 of the Finance Act, 1994. The adjudged demands were to be deposited before the
appeal is taken up for disposal by the Customs, Excise and Service Tax Appellate Tribunal, unless the pre-deposit is waived by the Tribunal,
pursuant to the applications for stay filed u/s 35 of the Central Excise Act, 1944. The stay applications filed by the petitioner, u/s 35 of the Central
Excise Act, 1944, had been allowed by the Tribunal, by granting unconditional waiver of pre-deposit amounts, as prayed for by the petitioner.
However, the applications filed by the petitioner, relating to certain identical orders passed by the Appellate Commissioner, pertaining to the
subsequent periods had been made infructuous due to the adjustment of the rebate amounts which were due to the petitioner towards the alleged
Central Excise Arrears, by way of the impugned orders. The adjustment of the amounts made by the second respondent, from the amounts due to
the petitioner, as rebate on exports, is arbitrary and contrary to the relevant provisions of law. No notice had been given to the petitioner before
such adjustments had been made. In fact the petitioner had filed 15 rebate claims, vide its letter, dated 13.2.2012, for a total rebate amount of Rs.
47,00,094/-, before the second respondent, along with the supporting documents. Instead of allowing the same, the second respondent had
adjusted the substantial portion of the said amounts for the alleged central excise dues of the petitioner. In view of the appropriation of the
amounts, by the second respondent, the stay petition filed by the petitioner in the appeal pending on the file of the Customs, Excise and Service
Tax Appellate Tribunal, South Zonal Bench at Chennai, in Appeal No. ST/217/2010, had become infructuous.
6. The learned counsel appearing on behalf of the petitioner had submitted that the adjustment of the amounts said to be due from the petitioner, as
excise duty arrears, while the rebate claims made by the petitioner were pending and when the stay petitions in the appeals filed before the Tribunal
were also pending adjudication, is arbitrary and illegal. The learned counsel appearing on behalf of the petitioner had submitted that it would suffice
if the rebate claims made by the petitioner are decided by the second respondent, independently, and if such rebates are allowed, without
adjustment of the amounts due to the petitioner and if the Tribunal is directed to dispose of the appeals, on merits, within a specified time. The
learned counsel appearing on behalf of the petitioner had also submitted that the action of the second respondent in adjusting the amounts due to
the petitioner, for the alleged central excise arrears said to be due from the petitioner, cannot be sustained in the eye of law in view of the following
decisions:
(1) Mahindra and Mahindra Ltd. Vs. Union of India,
(2) K.M. Subaida Beevi Vs. Tahsildar,
(3) National Steel Industries Ltd. Vs. Union of India (UOI),
(4) Lanco Kondapalli Power Private Ltd. Vs. Union of India (UOI) and The Shinhan Bank Ltd.,
(5) Bonfiglioli Transmissions (P.) Ltd. v. CCE [WP Nos. 22331 & 22332 of 2011, dated 29-11-2011]
(6) M/s. Vinyllora Industries Private Limited Vs. The Commissioner (Appeals) - III Customs, Central Excise and Service Tax, 7th Floor,
Kendriya Shulk Bhavan, L.B. Stadium Road, Basheerbagh, Hyderabad - 500 004 and others
7. The learned counsel appearing on behalf of the petitioner had also submitted that though all efforts had been taken by the petitioner to move the
stay petitions before the Customs, Excise and Service Tax Appellate Tribunal, it could not be taken up, as the Tribunal was not sitting, regularly,
for a long time. In such circumstances, this Court had also granted certain orders protecting the interest of the petitioner. One such order had been
passed, by this Court, on 3.12.2004, in W.P. No. 6361 of 2012.
8. It has been further stated that the second respondent had been informed about the pendency of the appeal before the Tribunal and that
favourable orders had been passed by the Tribunal in similar matters. However, the second respondent had issued the impugned communication,
dated 13.6.2012, stating that certain amounts had been adjusted in view of the Central Excise Arrears payable by the petitioner. The second
respondent had issued the impugned communication, dated 13.6.2012, enclosing a cheque for a sum of Rs. 28, 67, 312/-, after adjusting the
alleged dues of Rs. 18,32,782/-, against the total rebate claim made by the petitioner for a sum of Rs. 47,00,094/-. In such circumstances, this
Court may be pleased to set aside the communication of the second respondent, dated 13.6.2012, and to direct the second respondent to
consider the rebate claim of the petitioner, dated 13.2.2012, and to pass appropriate orders thereon. This Court may also be pleased to direct the
Customs, Excise and Service Tax Appellate Tribunal to dispose of the appeal pending before it, in Appeal No. ST/217/2010, on merits and in
accordance with law, within a specified period.
9. A counter affidavit had been filed on behalf of the respondents denying the averments and allegations made by the petitioner in the affidavit filed
in support of the writ petition. It has been stated that the prayer in the writ petition is not maintainable, as the petitioner had filed a single writ
petition challenging the orders-in-Original Nos. 108 to 113 of 2012, dated 12.6.2012. It has been further stated that the petitioner is a
manufacturer of ''cotton lycra core spurn yarn'', classified by the petitioner, as falling under Central Excise Tariff heading No. 5205.90. According
to the Revenue it is classifiable under Entry 5205.11/5606.00.
10. It has been further stated that, in Civil Appeal No. 2088 of 2011, filed by the petitioner before the Supreme Court of India, an order of stay
had been granted only in respect of the recovery of interest, by an order, dated 8.5.2012, As such, the petitioner is liable to pay the entire duty due
from it. While so, in view of the Finance (Amendment) Act, 2006, which had come into effect from 18.4.2006, the service commission paid by the
petitioner to the agents abroad becomes taxable under the Finance Act, 1994, as service tax. Since the petitioner had failed to remit the same an
Order-in-Original No. 18 of 2009, had been passed resulting in a demand of Rs. 9,75,134/-, for the period, from October, 2007 to September,
2008, and an Order-in-Original No. 13 of 2010, dated 30.9.2010, had been passed relating to the period, from April 2009 to June, 2009. The
amendment inserting Section 66A had been held to be valid. Therefore, the petitioner had become liable to pay the service tax on the agency
commission payable abroad, on and from 18.4.2006. The appeal filed by the petitioner before the first appellate authority had been dismissed.
Challenging the said orders the petitioner had filed appeals before the Customs, Excise and Service Tax Appellate Tribunal. As per Section 35F of
the Act, the amount that remained unpaid should be paid by the person preferring the appeal before the Tribunal. Only in cases of undue hardship
the petitioner can approach the Tribunal for the waiver of the pre-deposit amount. Even though the petitioner had filed the appeal before the
Tribunal during the year 2010, no order of stay had been obtained against the respondents, with regard to the recovery of the amounts due from
the petitioner. Further, as per Section 87(a) of the Finance Act, 1994, any amount ''payable'' by a person, under the provisions of the said Act, is
not paid, the Central Excise Officer shall proceed to recover the amount due, by one or more of the modes mentioned therein. Accordingly, the
rebate earned by the petitioner, by way of refund of excise duty paid by it, had been adjusted towards the amount of service tax due to the
government, under the power conferred by Section 87(a) of the Finance Act, 1994, read with Section 11 of the Central Excise Act, 1944.
11. It had also been stated that before the action had been initiated, u/s 87 of the Finance Act, 1994, a notice had been issued to the petitioner in
compliance with the principles of natural justice. Even though the appeal filed by the petitioner had been numbered in the year, 2010, no steps had
been taken by the petitioner to pursue the stay petition, by listing it for an early hearing of the same. Even if there are vacancies in the Tribunal in its
South Zonal Bench at Chennai, it is always open to the petitioner to get the appeal, along with the stay petition, transferred and listed for hearing to
another bench, for an early disposal. However, the petitioner has moved the present writ petition before this Court, without taking the necessary
steps for an early disposal of the stay petition and the appeal filed by the petitioner before the Customs, Excise and Service Tax Appellate
Tribunal. As such, the writ petition filed by the petitioner is devoid of merits and therefore, it is liable to be dismissed. In view of the submissions
made by the learned counsels appearing on behalf of the petitioner, as well a; the respondents, and on a perusal of the records available and on
considering the decisions cited supra, it is noted that the appropriation of the amounts, to the extent of Rs. 18,32,782/-, towards the alleged
service tax dues said to be payable by the petitioner, from the amount of Rs. 47,00,094/- said to be due to the petitioner as export duty rebate,
cannot be sustained in the eye of law. The petitioner ought to have been given a reasonable opportunity of hearing before the second respondent
had appropriated the said amount towards the alleged excise duty liability of the petitioner. Even though an appeal had been preferred by the
petitioner before the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench at Chennai, in Appeal No. ST/217/2010, along
with the stay petition, the second respondent had appropriated the amount of Rs. 18,32,782/- from the export duty rebate, which was refundable
to the petitioner, arbitrarily. The stay petition filed by the petitioner along with the appeal, in Appeal No. ST/217/2010, had been dismissed by the
Tribunal, as infructuous, only due to the fact that the amount said to be due from the petitioner had been appropriated by the second respondent.
However, it is noted that the Tribunal had granted an interim order of stay in other similar cases, in its order, dated 15.6.2012. As such, the
requirement of pre-deposit had also been waived. It had also fixed the date of the hearing of the appeals as 16.8.2012. In such circumstances, this
Court finds it appropriate to set aside the appropriation of the amount of Rs. 18,32,782/-, by the second respondent, towards the alleged liability
of the petitioner, from the amount of Rs. 47,00,094/- refundable to it, as export duty rebate. It is for the second respondent to consider and pass
appropriate orders, with regard to the rebate claim of the petitioner, dated 5.3.2012, without undue delay. It is for the Customs, Excise and
Service Tax Appellate Tribunal, Chennai, to hear and dispose of the appeals filed by the petitioner, on merits and in accordance with law, as
expeditiously as possible. The writ petition is ordered accordingly. No costs.