Custom, Excise & Service Tax Tribunal
Kumho Petrochemicals Co. Ltd vs Uoi/Da on 5 September, 2016
IN THE CUSPTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, NEW DELHI, PRINCIPAL BENCH NEW DELHI
Date of Hearing/Decision:05.09.2016
AD/54381 and 54382/2015
(Arising out of common Final Finding No.15/29/2013 dat. 30.06.2015 issued vide Customs Notification No.46/2015-Customs (ADD) dt.4.9.2015 issued by the Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Deptt. Of Commerce & Industry.)
Kumho Petrochemicals Co. Ltd. Appellants
Rishiroop Polymers Ltd.
Vs.
UOI/DA Respondent
Appearance:
For Appellant: Shri S. Seetharaman, Advocate Shri Priyank Menon, Advocate For Respondent:Shri Amit Singh, Advocate for DA.
Shri Govind Dixit, DR for Revenue For Interested Party:Ms. Reena Khair, Advocate Shri Rajesh Sharma, Advocate Ms.Rita Jha, Advocate Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Shri S.K. Mohanty, Member (Judicial) Honble Mr. B. Ravichandran, Member (Technical) Final Order No.53431-53432/2016 Per Justice Dr.Satish Chandra:
Shri Sheetharaman, ld. Counsel for the appellants submits that initiation of the anti-dumping investigation in the instant cases has already been challenged before the Honble Supreme Court in SLP ( C ) 27776/2014 & (C) 7674/2016, wherein the matter is pending.
2. In view of the above, the liberty is granted to the appellant to come again after having final verdict from the Honble Supreme Court, if need be, within the prescribed time. With the aforesaid liberty, both the appeals are disposed of .
[Order dictated & pronounced in open court] ( Justice Dr. Satish Chandra) President (S.K. Mohanty ) Member (Judicial) ( B. Ravichandran ) Member (Technical) Ckp.
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