JUPITER SOLAR POWER LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By this application, the applicant (original respondent No.8) has prayed that the interim order dated 28.12.2018 passed by this court in Special Civil Application No.20957 of u2018 be vacated.

(2.) On 28.12.2018, this court had passed the following order:

(3.) The opponent No.8 (original petitioner) has filed the captioned petition seeking a declaration that the Final Finding dated 16.7.2018 issued by the Directorate General of Trade Remedies and the Notification dated 30.7.2018 as also Instruction No.14/2018-Customs dated 13.9.2018 issued by the Union of India, Department of Revenue are ultra vires the Customs Tariff Act and the Safeguard Duty Rules as well as unconstitutional in terms of articles, 14, 19(1)(g), 21, 265 and 300A of the Constitution of India and other ancillary reliefs.