Customs, Excise and Gold Tribunal - Bangalore
Cce Bangalore vs Beml Commissioner Of Customs & Central ... on 11 May, 2001
ORDER
Shri S.S. Sekhon (Oral)
1. These are two appeals filed by the Revenue. Since the respondents being a Public Sector undertaking, clearance is required from the Committee of Secretaries to proceed with the matter as observed by the Apex Court in the case of ONGC reported in 1992 (61) ELT Pg 3 as well as in it's clarificatory judgement reported in 1994 (70) ELT/45. No clearance has been placed on our record. In view of this position, these two appeals are dismissed for want of clearance. However, the department is at liberty to apply for revial of appeals as and when clearance is produced. Ordered accordingly.
(Pronounced and dictated in open court)