Customs, Excise and Gold Tribunal - Tamil Nadu
Visakhapatnam Steel Plant vs Commissioner Of Central Excise, ... on 6 September, 2001
ORDER
Shri S.L.Peeran
1. The appellant is a Public Sector Unit. Appellant has not produced clearance certificate from the Committee of Secretaries for prosecuting the appeal in terms of judgment of the Hon'ble Supreme Court in the case of ONGC.
2. Head both the sides in the matter.
3. In the absence of the clearance certificate, the appeal is dismissed with liberty to the appellant to seek revival of the appeal if and when the appellant produces the clearance certificate.
(Dictated and pronounced in open Court)