(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner company incorporated under the laws of Republic of South Africa and having its corporate office at Johannesberg, South Africa has prayed for appropriate writ, direction and order to quash and set aside the impugned Notification No. 15/16/2011DGAD dated 6th February, 2013 (Annexure H to the petition) issuing the Final Finding recommendations, recommending continuation of Anti Dumping Duty on imports of subject goods from South Africa at the rates specified vide Notification No. 15/9/2007DGAD dated 4.8.2008 and the Customs Notification No.114 of 2008 dated 31st December 2008, by the Designated Authority under the Customs Tariff (Identification, Assessment and Collection of Anti Dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 (hereinafter referred to as "Dumping Rules, 1995").
(2.) THE facts leading to the present petition in nutshell are as under:
(3.) SHRI Kamal B. Trivedi, learned Senior Advocate has appeared with Shri Hardik Modh, learned advocate for the petitioner and Shri Hriday Buch, learned Central Government Counsel has appeared on behalf of the respondents.
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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