Customs, Excise and Gold Tribunal - Bangalore
Bharat Petroleum Corporation Ltd. vs Commissioner Of Central Excise, Cochin on 16 April, 2001
ORDER
Shri G.A. Brahma Deva
1. There are two appeals filed by M/s. Bharat Petroleum Corporation Ltd. Matter is posted to hear the stay petition. None appeared on behalf of the appellants inspite of the notice. Since the party being a Public Sector Undertaking, clearance is required from the Committee of Secretaries to proceed with the matter as observed by the Apex Court in the case of ONGC reported in 1992 (61) ELT Pg 3 as well as in its clarificatory judgement reported in 1994 (70) LET 45. No clearance has been placed on our record. In view of this position, these two appeals are dismissed for want of clearance. However, the party is at liberty to file an application for revival of the appeals as and when clearance is produced.
2. Ordered accordingly.
(Pronounced and dictated in the Open Court)