Customs, Excise and Gold Tribunal - Delhi
C.C.E., Bhopal vs M/S. General Manager, Vehicle Factory, ... on 22 March, 2001
ORDER K.K. Bhatia, Member (T)
1. The respondents are a Government of India Undertaking. In terms of the Apex Court direction in O.N.G.C. vs. Union of India - 1992 (61) ELT 3 (S.C), the appellants have to obtain clearance from the Committee of Secretaries for prosecuting the appeal. The matter is being adjourned time and again since over one year to enable the Department to obtain the stated clearance, but the same is not forthcoming. Shri S.C. Pushkarna, JDR reports today that no such clearance has been obtained. The appeal is therefore, dismissed subject to restoration of the same on receipt and filing of the clearance from the Committee of Secretaries in terms of the above stated direction of the Hon'ble Supreme Court.
(Announced and dictated in the open Court)