Customs, Excise and Gold Tribunal - Delhi
M/S. Hindustan Petroleum Corpn. Ltd. vs Cce, Bhopal on 4 June, 2001
ORDER
Ms. Archana Wadhwa
1. When matter is called, none present on behalf of the appellant. We find that the appellant is public Sector Undertaking. There is no clearance on file from the High Power Committee in terms of the Hon'ble Supreme Courts decision in the case of ONGC. Accordingly we close the Stay petition and appeal for statistical purposes. Liberty is being given to the appellants to pray for getting the appeal restored incase, clearance is given by the Committee on Disputes.
(Pronounced & dictated in the open Court)