Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise & ... vs Indian Petrochemicals Corporation ... on 1 January, 1800
ORDER
Gowri Shankar, Member (Technical)
1. The departmental representative is not able to show that clearance from the Committee of Secretaries of the Cabinet Secretarial, which is required before these appeals against a public sector undertaking of the Government of India can be proceeded with, has been obtained or even applied for.In these circumstance, we dismiss these appeals but give liberty to the applicant to seek restoration if and when such clearance is obtained.