Customs, Excise and Gold Tribunal - Mumbai
Commissioner Of Central Excise, ... vs M/S Indian Petrochemical Corporation ... on 13 February, 2001
ORDER
Gowri Shankar, Member (Technical)
1. The clearance from the Committee of Secretaries of the Cabinet Secretariat which is required, since the respondent is a public sector undertaking, has not been produced. The departmental representative is unable to say whether the appellant has even applied for it.
2. The appeal is therefore dismissed for want of such clearance. The appellant is however at liberty to seek revival of the appeal if and when such clearance is obtained.