Customs, Excise and Gold Tribunal - Tamil Nadu
M/S Hindustan Zinc Ltd. vs Commissioner Of Central Excise, ... on 30 August, 2001
ORDER
Shri Jeet Ram Kait
1. These are seven appeal filed by M/s. Hindustan Zinc Ltd., who are a Public Sector Undertaking, alongwith stay applications.
2. Ld. Advocate Shri S.V. Ratnam, appeared on behalf of PSU and informed that they are awaiting clearance certificate from the Committee of Secretaries of pursue the appeals.
3. Ld. DR Shri A.Jayachandran submits that since the PSU has not got clearance certificate from the Committee of Secretaries, their appeal and stay applications are liable to be rejected in view of Supreme Court judgment rendered in ONGC and CCE Guntur Vs NPCC Ltd., case - 2001 (130) ELT 723 (SC).
4. Heard both sides. Since the PSU has not got clearance certificate from the Committee of Secretaries, their appeal and stay applications and liable to be rejected in view of Apex Court judgment rendered in the case of ONGC and CCE Guntur Vs NPCC Ltd. (supra). However, they are at liberty to file an application for restoration as and when they get the clearance from the Committee of Secretaries. Appeals are dismissed.
(Pronounced & Dictated in Open Court)