Customs, Excise and Gold Tribunal - Calcutta
M/S. Indian Iron & Steel Co. Ltd. vs Cce, Bolpur on 4 January, 2001
ORDER
Smt. Archana Wadhwa
1. The appellant company is a Public Sector Undertaking. Accordingly, they are required to produce a Certificate of Clearance from the Committee of Sacretaries in terms of the decision of the Supreme Court in the case of Oil & Natural Gas Commission Vs. Collector of Customs, Calcutta reported in 1991(37)ECR-21J=1992(61)ELT-3 dt. 11.10.1991 followed by further decision in the same case reported in 1994(70) ELT-45 dt. 7.1.1994.
2. Since enough time has passed and no such Certificate has been submitted, we close the matter(s) for statistical purposes. The appellant company is at liberty to pray for reopening of the matter(s) on production of the Clearance Certificate, in terms of the aforesaid decisions of the Hon'ble Supreme Court in the case of O.N.G.C. (supra).