(1.) Heard learned advocate Mr. Paresh M. Dave with learned advocate Mr. Amal P. Dave for the petitioners and learned advocate Mr. Ankit Shah for the respondent No.1 and learned Senior Advocate Mr. Saurabh Soparkar with learned advocate Ms. Gargi R. Vyas for the respondent No.3.
(2.) The challenge in this Special Civil Application is directed against the order of the Central Government - respondent No.1 dtd. 17/8/2022, whereby, in exercise of powers conferred in sub-Sec. (1) and (5) of Sec. 9A of the Customs Tariff Act, 1975 (for the shorts, "the Act") read with Rules 18, 20 and 23 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury), Rules, 1995 (for short, "the Rules"), the respondent No.1 Central Government has decided not to accept the findings of the Designated Authority in respect of levy of anti-dumping duty with regard to Textured Toughened (Tempered) Glass. The final findings of the Designated Authority were submitted to the Central Government in respect of sunset review investigation for levy of anti-dumping duty concerning the imports of Textured Tempered Coated and Uncoated Glass originating in or exported from China PR.
(3.) The petitioner company has set up a company at village Govali, District Bharuch for manufacturing sheet glass and various varieties of glass in the year 1994.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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