JINDAL SAW LIMITED Vs. MINISTRY OF FINANCE

JUDGEMENT

(1.) Heard learned counsels for the parties. As the counsels for the parties have exchanged their pleadings and argued the matter extensively for final disposal, this matter is being heard and disposed of finally.

(2.) The present petition is preferred by the petitioner, Domestic Industry and original applicant of substantive application to Designated Authority for seeking Sunset review invoking provisions of section 9A of Custom Tariff Act and Rules , under Article 226 of the Constitution of India with following prayers:

(3.) Facts in brief, as could be gathered from the memo of petition, deserve to be set out as under: