Customs, Excise and Gold Tribunal - Bangalore
The Commissioner Of Central Excise, ... vs M/S I.T.I Ltd., Bangalore on 5 July, 2001
ORDER
Shri G.A. Brahma Deva
1. The Respondents being a 'Public Sector Undertaking' clearance is required from the Committee of the Secretaries to proceed with the matter as observed by the Supreme Court in the case of ONGC reported in 1992 (61) ELT 3 as well as in its clarificatory judgement reported in 1994 (70) ELT 45. No clearances has been placed on our record. In view of this position appeals is dismissed for want of clearances. However, the party is at liberty to apply for revival of appeals as and when clearance is produced. Ordered accordingly.
(Pronounced and dictated in the open court)