SAUDI BASIC INDUSTRIES Vs. DESIGNATED AUTHORITY, MINISTRY

JUDGEMENT

(1.) THESE appeals under Section 9C of the Customs Tariff Act are filed against the final findings in the mid term review issued on 26.2.2004, and the Notification dated 20.4.2004 by the rival parties to the extent that they have been aggrieved thereby.

(2.) APPEAL Nos. C/705/04 has been preferred by Saudi Basic Industries Corporation (SABIC), Riyadh, Saudi Arabia the exporters of the subject goods into India seeking to set aside the impugned final findings and the notification by which the anti -dumping duty imposed on the appellant was continued, pursuant to the mid -term review, for a period of five years. Appeal No. C/706/04 -AS and C/988/04 -AD which have been filed by the Indian Plasticizers Manufacturers Association and Lubrizol India (P) Ltd. who are the importers of the subject goods into India also seek the same relief.

(3.) THE designated authority had initiated review investigation of antidumping duty imposed on imports of Oxo alcohols from Poland, Republic of Korea, Indonesia, Saudi Arabia, Russia, Iran, USA and European Union by notification dated 27.8.2002. The "mid -term review" was initiated in the context of the anti -dumping duties imposed on the subject goods from these countries under the notification issued by the Government of India on 18th August, 2000, as partially modified by the orders of this Tribunal made on 11.4.2001.