REGENT COMPUTRONICS PVT. LTD.

Outokumpu Oyj Appellant

V/S

Union of India And Ors Respondents

Referred Judgements :-

RIDGE V. BALDWN [REFERRED TO]
ANISMINIC LTD. V. FOREIGN COMPENSATION COMMISSION [REFERRED TO]
ASSOCIATION OF SYNTHETIC FIBRE INDUSTRY VS. J.K. INDUSTRIES LTD. [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
R K GUPTA VS. DELHI ADMINISTRATION [REFERRED TO]

JUDGEMENT

(1.) This order and judgment would decide the issue whether we should exercise our discretion and entertain the present writ petition inspite of the statutory alternative remedy.

(2.) The writ petition prays for the following reliefs:

(3.) Amendment application CM No.43275/2017 seeks permission to amend the plaint to challenge notification no.52/2017 - Customs (ADD) dated 24.10.2017 thereby imposing anti-dumping duty, falling under the heading 7219 of the First Schedule to the Customs Tariff Act, 1975 for exports from People's Republic of China, Korea, European Union, South Africa, Taiwan, Thailand and United States of America.

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OUTOKUMPU OYJ Vs. UNION OF INDIA & ORS

Referred Judgements :-

JUDGEMENT

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