RISHIROOP POLYMERS PVT LTD Vs. DESIGNATED AUTHORITY

JUDGEMENT

(1.) IN this petition, the petitioners are seeking directions against the respondent No. 3, directing him to give reasoned speaking order, setting out detailed reasons in final imposition of anti dumping duty on the subject goods.

(2.) THE facts, giving rise to the present petition, in nutshell, are as under :

(3.) IT is alleged in the petition that the respondent No. 2 has stopped their production with regard to the subject goods since July, 1999 and have also stopped their operations for over a year and, therefore, with the stoppage of the production by the sole Styrene Butadiene Rubber manufacturer in India, there is no domestic industry inasmuch as remedy to domestic as industry so far as anti dumping duty is concerned. Under these circumstances, the petitioners felt that it is only the user industries that are financially burdened by the continuation of the anti dumping duty.