Customs, Excise and Gold Tribunal - Bangalore
Indian Airlines Ltd., New Delhi vs Commissioner Of Customs, Cochin on 19 June, 2001
ORDER
Shri G.A. Brahma Deva
1. When the matter was called, none appeared on behalf of the appellants nor we find any request for an adjournment, However it was brought to our notice by the DR that the appellants 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 it is clarificatory judgement reported in 1994 (70) ELT/45. No clearance has been placed on our record, In view of this position, the appeal is dismissed for want of clearance. However, the party is at liberty to apply for revival of appeals as and when clearance is produced. Ordered accordingly.
(Pronounced and dictated in open court)