Customs, Excise and Gold Tribunal - Delhi
H.M.T. Ltd. vs Cce Chandigarh on 18 June, 2001
ORDER
1. The appellants made a request for adjornment. The applicants filed this application for restoration of the appeals on the ground that they had not received the notice for date fixed. In the application, they also contended that they are also pursuing the matter with the Committee on dispute for getting necessary permission as the appellants are Public Sector Undertaking. As the appellants are pursuing the matter with the Committee on dispute, registery is directed to list the appeals on production of clearance from the Committee on dispute by the appellants. Copy of the order may be supplied to both sides. (Dictated in court.)