Customs, Excise and Gold Tribunal - Bangalore
The Collector Of Central Excise ... vs M/S. Indian Oil Corporation Ltd., ... on 21 June, 2001
ORDER
Shri G.A. Brahma Deva
1. These are two appeals filed by the Revenue. The respondent being a 'Public Sector Undertaking clearance is required form the Committee to proceed with the matter as observed by Supreme Court in the case of ONGC reported in 1992 (61 ELT 3, as well as in its clarificatoty judgement reported in 1994 (70) ELT 48. NO clearance has been placed on record. In these circumstances these circumstances these appeals are dismissed for want of clearance. However, the Department is at liberty to file an application for revival, as and when clearance is produced.
Ordered accordingly.
(Pronounced and dictated in the open court on 21.06.01)