Customs, Excise and Gold Tribunal - Calcutta
M/S. Indian Oil Corpn. vs Cce, Patna on 24 June, 1999
ORDER
Smt. Archana Wadhwa.
1. The miscellaneous application is for restoration of the appeal dismissed earlier for non-productioni of clearance certificate from the high powered committee. Now the high powered committee has allowed the appellant to pursue the appeal before the Tribunal. Accordingly we restore the stay petition and appeal to its original number.
2. Dictated in the Court.