ASSOCIATION OF BOPP Vs. DESIGNATED AUTHORITY

JUDGEMENT

(1.) The Ministry of Finance imposed Anti -dumping duty on BOPP Films imported from Taiwan, Hong Kong, Indonesia, Oman, Singapore and Thailand vide Notification dated 8 -8 -2002. The operative portion of the Notification is reproduced below : -

(2.) The Notification and the findings of the Designated Authority were challenged by the domestic industry as well as the Exporter M/s. Al Khaleej and the importers of the BOPP films.

(3.) On the complaint filed by M/s. Association of BOPP Manufacturers, the Designated Authority initiated the Anti -dumping investigation vide Notification dated 30th May, 2001 by taking into consideration the period of investigation from 1st April, 1999 to 1st September, 2000. Thereafter, vide Notification dated 14th August 2001, the Designated Authority issued its preliminary finding recommending the Anti -dumping duties. Thereafter, after taking into consideration response filed by interested parties and granting the opportunity of hearing, the Designated Authority issued a disclosure statement on 2nd May, 2002 and thereafter final finding was notified vide Notification dated 26th June, 2002.