Customs, Excise and Gold Tribunal - Bangalore
M/S. Indian Oil Corporation, Bangalore vs Commissioner Of Customs & Central ... on 21 June, 2001
ORDER
Shri G.A. Brahma Deva, (J)
1. When the matter was called, it was submitted on behalf of the party that they have filed an application to obtain clearance from the Committee of Secretaries. Since the clearance has not been obtained, the appeal is dismissed for want of clearance. However, the party is at a liberty to file an application for revival, as and when clearance is produced.
2. Ordered accordingly.
(Pronounced and dictated in the open court on 21.06.01)