NATIONAL PEROXIDE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed on behalf of Petitioner with the following prayers:

(2.) Insofar as prayer (a) is concerned, Ms. Arunima Dwivedi, Central Government Standing Counsel, who is appearing on advance copy, makes a statement on instructions, that as far as the notification bearing No.20/2022-Customs (ADD) dtd. 7/6/2022, issued by Respondent No.1 is concerned, the same has not been published in the e-Gazette and is of no consequence in the eyes of law and thus no challenge can be laid to the same.

(3.) In view of the aforesaid statement, learned counsel for the Petitioner does not press prayer (a).