OIL AND NATURAL GAS COMMISSION Vs. COLLECTOR OF CENTRAL EXCISE

JUDGEMENT

(1.) The order of this court dated 11/10/1991 in Civil appeal Nos. 2058-59 of 1988 in the matter of the setting-up and functioning of the High Power Committee for resolving disputes between Union of India on the one hand and its Public Sector Undertakings on the other, requires some clarifications so that some mis-conceptions arising out of the memo of the cabinet Secretariat referred to in the course of the said order, are removed.

(2.) The relevant portion of the memo referred to in the course of this court's order dated 11/10/1991 reads:

(3.) The purpose of setting up this High Power Committee was to ensure that as far as possible, the controversies between a Ministry and a Ministry of the government of India, a Ministry and a Public Sector Undertaking of the government of India and between Public Sector Undertakings themselves are resolved by recourse to the High Power Committee and that time consuming and expensive litigation is avoided.