MEGHANI ORGANICS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Mr. R. M. Chhaya, learned Standing Counsel for the respondent Nos. 1 and 2 and learned advocate Mr. Bijal Chhatrapati for Singhi and Co. for respondent Nos. 3 and 4 waives service of Rule.

(2.) LOOKING to the issue involved in the petition and with consent of parties, the matter is taken up for final hearing.

(3.) THE petitioners have filed this petition under Articles 226 and 227 of the Constitution of India seeking appropriate writs, orders and/or directions to quash anti-dumping duty proceedings initiated vide Initiation Notification No. 14/18/2008-DGAD dated 17. 11. 2008 against import of Diethyl Thio Phosphoryl Chloride originating in or exported from China P. R. , on the ground that such initiation is without jurisdiction and contrary to law. The petitioners have also prayed for issuance of a writ of prohibition or a writ in the nature of prohibition or any other appropriate writ, direction or order, thereby permanently prohibiting the respondents from taking any action pursuant to Initiation Notification No. 14/18/2008-DGAD dated 17. 11. 2008, order dated 06. 05. 2009 made by respondent No. 2, the preliminary findings dated 25. 05. 2009 and Notification No. 73/2009 - Customs dated 22. 06. 2009. The petitioners have further prayed for quashing and setting aside this Initiation Notification / order / preliminary findings and notification dated 22. 06. 2009.