Customs, Excise and Gold Tribunal - Calcutta
M/S Indian Iron & Steel Co. Ltd., Kulti ... vs C.C.E., Bolpur on 24 July, 2001
ORDER
Archana Wadhwa
1. The appellant company is a Public Sector Undertaking. Accordingly, the appellant is required to produce a Certificate of Clearance from the Committee of Secretaries in terms of the decisions of the Supreme Court in the case of Oil & Natural Gas Commission vs. C.C., Calcutta reported in 1991 (37) ECR 21J = 1992 (61) ELT 3 dated 11.10.1991 followed by further decision in the case reported in 1994 (70) ELT 45 dated 7.1.94.
2. Since enough time has passed and no such Certificate has been submitted, we close the matter for statistical purposes. The appellant is at liberty to pray for reopening of the matter on production of the Clearance Certificate in terms of the aforesaid decisions of the Hon'ble Supreme court in the case or O.N.G.C. (supra).
(Pronounced in Court)