Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the Customs Excise Service Tax Appellate Tribunal Principal Bench West Block No R K Puram New Delhi ... hereinafter referred to as the CESTAT in Appeal No ST by which the learned CESTAT has allowed the said appeal preferred by the respondent herein and has set aside the demand towards the service tax by holding that the services rendered by the respondent Consulting Engineer Service were not subjected to service tax the Revenue has preferred the present appeal

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