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Supreme Court Stays Contempt Action Against Designated Authority in Anti-Dumping Probe - (13 Sep 2019)

CONTEMPT OF COURT

Supreme Court has stayed contempt proceedings initiated by the Telangana High Court against the designated authority in the Directorate General of Anti-Dumping and Allied Duties thereby questioning the manner in which notices were drawn out suo motu. The Court stayed all orders of the high court relating to anti-dumping investigation, issued on petitions moved by Andhra Petrochemicals.

Tags : SUPREME COURT   ANTI-DUMPING  

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