HINDUSTAN ZINC LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THE appeals were dismissed as per Final Order No. A/27 -31/2003 -NB(SM), dated 6 -1 -2003 for want of clearance from the 'Committee on Dispute'. The present application is for restoration of the appeal. Ld. Counsel for the applicants submits that the appellant -company is no longer a Public Sector Undertaking as, pursuant to disinvestment of Government shares, the Government of India holds only less than 50% share in the company. Ld. Counsel submits that COD clearance is no longer needed for pursuing these appeals. These submissions of the Counsel are not contested.

(2.) AS the appellant -company is no longer a Public Sector Undertaking, clearance from the COD is not required for pursuing these appeals. The order of dismissal of the appeals is re -called and the appeals are restored to their respective original numbers. The stay applications in the appeals will be heard on 27 -6 -2003.