INDIAN NEWSPAPER SOCIETY Vs. DESIGNATED AUTHORITY OF INDIA

JUDGEMENT

(1.) THESE appeals are against the Designated Authority (Anti -Dumping) recommended imposition of anti -dumping duty on newsprint as per their final determination. Pursuant to the said order, determination arrived at by the Designated Authority, Government of India has not taken any decision to impose any duty. As per Rule 18 of the Anti -Dumping Rules, Central Government may within three months from the date of publication of the final findings of the Designated Authority impose duty on importation into India of the article covered by the final finding arrived at by the Designated Authority. Only on such imposition of duty by Notification, liability will be cast on the appellants. Though more than one and a half years have lapsed from the date of final determination by the Designated Authority, the Government of India have not imposed any duty by issue of a Notification. Consequently, the petitioners are not as at present aggrieved by the determination of the Designated Authority. In this circumstance, we do not consider it necessary to go into the correctness or otherwise of the decision of the Designated Authority at this stage, for it has not gone to adversely affect the appellants. Consequently, we dismiss these appeals without prejudice to the appellants' right to move this Tribunal to restore these appeals, if any duty is imposed on them by the Central Government by issue of a Notification pursuant to the final decision of the Designated Authority which is impugned in these appeals.