Customs, Excise and Gold Tribunal - Bangalore
M/S. Kudremukh Iron Ore Co. Ltd., ... vs The Commissioner Of Customs, Bangalore on 12 July, 2001
ORDER
Shri G.A. Brahma Deva
1. When case called, none appeared on behalf of the appellants nor we find any request for an adjournment. Further more, the appellants 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 clearance has been placed on our record. In view of this position, appeal is dismissed for want of clearance. However, the party is at liberty to apply for revival of appeal as and when clearance is produced.
(Pronounced and dictated in the open court)