Customs, Excise and Gold Tribunal - Delhi
M/S. Hindustan Copper Ltd. vs Cce, Bhopal on 10 April, 2001
ORDER
Lajja Ram
1. M/s. Hindustan Copper Ltd., a Public Sector Undertaking, had filed these three appeals being aggrieved with the common Order-in-Appeal dated 25.09.2000 passed by the Commissioner of Central Excise (Appeals), Bhopal.
2. Following the Tribunal's Larger Bench decision in the case of M/s. Jaypee Rewa Cement Vs. Collector of Central Excise - 2000 (38) RLT 1111 (CEGAT - Larger Bench), the Commissioner had rejected these three appeals filed by M/s. Hindustan Copper Ltd. The appeals were received in the Registry on 29.11.2000.
3. When the matter came-up last on 9.1.2001, opportunity was given to the appellants to produce clearance from the Committee on Disputes.
4. Shri M.P. Devnath, Advocate submits that while the appellants moved in the matter but yet the clearance from the Committee on Disputes has not been obtained.
5. In view of the above, these three appeals are dismissed with liberty to the appellants to pray for restoration of the appeals as and when the requisite clearance from the Committee on Disputes is filed. With such liberty, the appeals as well as stay applications are dismissed. Ordered accordingly.
Order dictated & pronounced in the Open Court on 10.04.2001.