All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC  ||  NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected  ||  Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs  ||  AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not  ||  Del. HC: Father Held Guilty of Repeatedly Raping Minor Daughter for 2 Years, Acquittal Reversed  ||  SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act  ||  SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser  ||  SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi  ||  Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products  ||  Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons    

Request for extension of time for filing response in sunset review of antidumping duty imposed on imports of 'High Tenacity Polyester Yarn' from China PR- (Ministry of Commerce and Industry) (02 Nov 2022)

MANU/COMM/0188/2022

Commercial

1. With respect to the above-mentioned subject investigations, request has been received from Exporter/Producer for extension of time to file Questionnaire Responses.

2. The request has been considered and it has been decided to grant additional time to file the Questionnaire Response by 25 November 2022.

3. It is advised that all the interested producers / exporters / importers / users may file their response within the stipulated time as extended above. Since, the investigation is time bound, no further request for extension of time would be considered by the Authority.

4. This issues with the approval of Designated Authority.

Tags : EXTENSION   TIME   ANTIDUMPING DUTY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved