Customs, Excise and Gold Tribunal - Bangalore
Commissioner Of Customs, Mangalore vs M/S. Kudremukh Iron Ore Co. on 26 April, 2001
Equivalent citations: 2001(76)ECC530
ORDER
G.A. Brahma Deva (Oral)
1. This is an appeal filed by the Revenue. Since the Respondents 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 ONGV reported in 1992 (61) ELT Pg 3 as well as its clarificatory judgement reported in 1994 (70) ELT 5. No clearance has been placed on our record. In view of this position, the appeal is dismissed for want of clearance. However, the Department is at liberty to apply for revival of the appeal as and when clearance is produced.
2. Ordered accordingly.
(Pronounced and Dictated in the Open Court)