ARC DISTRIBUTION TABLEWARE PVT LTD Vs. DESIGNATED AUTHORITY DIRECTORATE OF ANTI DUMPING AND ALLIED DUTIES

JUDGEMENT

(1.) WE have heard Mr. Sai Krishna, Advocate for the petitioner and Mr. Sandeep Sethi, Sr. Advocate with Mr. Rajesh Sharma, Advocate for respondent No. 3 and Mr. Rajesh Katyal for respondent No. 1. Mr. Sandeep Sethi has placed before us the final findings/notification dated 25th August, 2011 issued by the Designated Authority. The said notification has not been made subject matter of challenge in the present writ proceedings. It is admitted before us that now the matter is pending before the competent authority, Union of India and after decision is taken, the order can be challenged before the Tribunal.

(2.) MR. Sandeep Sethi also drawn our attention to order dated 8th September, 2011 passed in WP(C) No. 5849/2011, Kodak (China PR) Graphic Communications Co. Ltd and Anr. Vs. The Designated Authority and Anr., wherein we had passed the following order:

(3.) THE writ petition is disposed of. We clarify that no opinion is expressed on the findings recorded by the Designated Authority. THEre will be no order as to costs.