(1.) Since common questions of law and facts arise in all these petitions, the same were taken up for hearing together and are decided by this common judgment.
(2.) For the sake of convenience, reference is made to the facts as appearing in Special Civil Application No.16426 of 2016.
(3.) This petition has initially been filed challenging the disclosure statement dated 14-9-2016 (Annexure "J" to the petition) issued by the second respondent-designated authority. However, during the pendency of the petition, the final findings came to be issued on 23-9-2016, and hence, an amendment came to be moved which was granted whereby the petitioners were permitted to challenge the final findings. While granting interim relief in the matter, this Court by an order dated 13-12-2016, [2017 (346) E.LT. 328 (Guj.)] had permitted the first respondent-Union of India to issue a notification under Rule 18 of 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 "the rules" if it deems so fit. Thereafter a notification dated 21-12-2016 came to be issued under Rule 18 of the Anti-dumping Rules whereby the final findings came to be accepted. The petitioners, thereafter moved another amendment and were granted permission to challenge the notification dated 21-12-2016.
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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