Customs, Excise and Gold Tribunal - Bangalore
M/S. Konkar Railway Corporation Ltd. vs Commissioner Of Central Excise, ... on 1 February, 2001
ORDER
Shri G.A. Brahma Deva
1. This is an application filed by M/s. Konkan Railway Corporation Ltd., It is settled position now that matter cannot be proceeded unless clearance is produced from the Committee of Secretaries. No clearance has been placed on our record. Accordingly appeal is dismissed for want of clearance. However party is at liberty to file an application for revival of the appeal as and when clearance is produced.
Ordered accordingly.