Customs, Excise and Gold Tribunal - Delhi
Hindustan Zinc Ltd. vs Cce, Jaipur on 19 April, 2001
ORDER
Lajja Ram
1. When the matter was called none appeared for the appellants M/s Hindustan Zinc Ltd. a Public Sector Undertaking. No clearance from the Committee on Disputes in terms of the Supreme Court decision in the case of ONGC reported in 1992 (61) ELT 3 (SC) has been filed. The notice of today's hearing was issued on 21.3.2000 and a copy was endorsed to the Counsel on record. No information is forthcoming about the requisite clearance. In the circumstances, the appeal is dismissed with the liberty to the appellant for pray for restoration as and when the requisite clearance from the Committee on dispute is filed. With this liberty the appeal as well as the stay application is dismissed.
(Pronounced & dictated in the open Court).