MITA INDIA PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks a direction to the Designated Authority ('DA'), Directorate General of Anti-Dumping and Allied Duties, Department of Commerce, Ministry of Commerce and Industry to permit inspection of the public file pertaining to the anti-dumping investigation concerning imports of "Seamless tubes, pipes and hollow profiles of iron, alloy or non-alloy steel' (other than cast iron and stainless steel) whether hot finished or cold drawn or cold rolled of an external diameter not exceeding 355.6 or 14" OD" from China PR.

(2.) It appears that the Initiation Notification was issued on 8th July, 2015. Thereafter the Final Finding was issued by the DA on 9th December 2016, followed by the Notification dated 17th February 2017.

(3.) It is not disputed that, against the final findings and Notification, there is remedy available to the Petitioner before the Customs, Excise, Service Tax, Appellate Tribunal ('CESTAT').