Customs, Excise and Gold Tribunal - Bangalore
Bharat Earth Movers Ltd. vs Cce on 21 January, 1998
Equivalent citations: 1998(75)ECR825(TRI.-BANGALORE)
ORDER
U.L. Bhat, J. (President)
1. The common appellant is a Government of India Undertaking and, therefore, required to move the Committee of Secretaries for clearance.
1.1. The appeals came up for consideration on 4.11.1997 and they were adjourned to today; the appellant was not represented on the earlier occasion nor is the appellant represented today. The appellant has not cared to inform the Tribunal, as to whether the clearance has been applied for or not.
2. In these circumstances, the appeals are dismissed for default with liberty to the appellant to move for restoration of the appeals, if and when clearance is sought and order is passed thereon.
(Dictated and pronounced in the open court).