Customs, Excise and Gold Tribunal - Bangalore
M/S. Hindustan Aeronantics Ltd., ... vs The Collector Of Customs & C. Excise, ... on 3 July, 2001
ORDER
Shri. G.A. Brahma Deva
1. The appellants being a Public Sector Undertaking' clearance is required from the Committee of the Secretaries to proceed with t he matter as observed by the Supreme Court in the case of ONGE reported in 1992 (61) ELT 3 as well in its clarificatory judgement reported in 1994 (70) ELT 45. No clearance has been placed on our record. In view of this position appeals are dismissed for want of clearance. However, the party is at liberty to apply for revival of appeals as and when clearance is produced. Ordered accordingly.
(Pronounced and dictated in the open court)