Customs, Excise and Gold Tribunal - Calcutta
Hindustan Copper Ltd. vs Commissioner Of Central Excise, ... on 1 August, 2001
JUDGMENT
Archana Wadhwa
1. The appellant company is a Public Sector Undertaking. Accordingly, they are required to produce a Certificate of Clearance from the Committee of Secretaries in terms of the decision of the Supreme Court in the case of Oil & Natural Gas Commission v. Collector of Customs, Calcutta reported in 1991(37) ECR-21J=1992(61) ELT-3 dated 11.10.91 followed by further decision in the same case reported in 1994(70)ELT-45 dated 7.1.94.
2. Since no such Certificate has been produced, we close the matter for statistical purposes. They are at liberty to pray for reopening of the matter on production of the Clearance Certificate, in terms of the aforesaid decisions of the Honourable Supreme Court in the case of O.N.G.C. (supra).
Pronounced in the open court.