SPACEWOOD FURNISHERS PVT LTD Vs. DESIGNATED AUTHORITY

JUDGEMENT

(1.) Perused petition.

(2.) Heard the learned Counsel appearing for the parties to the petition.

(3.) This petition takes exception to the final findings No. 14/2/2007/DGAD dated 26th August, 2009 and the consequent customs notification No. 116/2009 dated 8th October, 2009 issued by the Ministry of Finance and implementing the recommendations contained in the said final findings with further prayer ordering and directing respondent Nos. 1 and 2 to withdraw and/or cancel the said impugned final findings together with the notification with further prayer to restrain them from acting upon the said order and notification and from collecting anti dumping duty levied in terms of the said notification dated 8th October, 2009.