BRIDGESTONE INDIA PVT. LTD. Vs. DESIGNATED AUTHORITY

JUDGEMENT

(1.) This hearing has been done through hybrid mode (physical and virtual hearing).

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The Petitioners in the present case have challenged the final findings dated 27th November, 2020 issued by the Respondent No. 1 - Designated Authority, Directorate General of Trade Remedies, Department of Commerce, Ministry of Commerce and Industry, Govt. of India (hereinafter DA ).