Customs, Excise and Gold Tribunal - Bangalore
M/S. Indian Telephone Industries Ltd. ... vs The Commissioner Of Central Excise, ... on 14 August, 2001
ORDER
Shri G.A. Brahma Deva
1. When the matter was called, it was brought to our notice that the appellant company being a Public Sector Undertaking, clearance is required from the Committee of Secretaries as observed by Supreme Court in the case of ONGC Vs. Collector of Central Excise reported in 1992 (61) ELT 3 (SC) as well as in its clarificatory judgment reported in 1994 (70) ELT 45. Since there is no clearance, these two appeals are dismissed for want of clearance. However the party is at liberty to file the application for revival as and when the clearance is produced.
2. Ordered accordingly.
(Pronounced and dictated in the open court.)