QREX FLEX PVT LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment allowed. The necessary incorporation shall be carried out at the earliest. One set of the entire amended petition shall be furnished at the earliest to Mr. Devang Vyas, the learned Additional Solicitor General of India appearing for the Union.

(2.) We have heard Mr. Mihir Joshi, the learned Senior Counsel assisted by Mr. Veena Kher and Ms. Gargi R. Vyas, the learned counsel appearing for the writ applicants and Mr. Devang Vyas, the learned Additional Solicitor General of India appearing for the respondents.

(3.) The subject matter of the present litigation is one relating to the imposition of Anti-dumping duty on the imports of "PVC Flex Films." It appears that the subject goods originates and is being imported from China in huge quantity and is being dumped in India.