Indian Paint Association vs Shri Arvind Shrivastava And Ors
2025 Latest Caselaw 3622 Cal/2

Calcutta High Court

Indian Paint Association vs Shri Arvind Shrivastava And Ors on 22 December, 2025

OD-1

                     IN THE HIGH COURT AT CALCUTTA
                        Special Jurisdiction (Contempt)
                                ORIGINAL SIDE

                             CC/119/2025
                       INDIAN PAINT ASSOCIATION
                                  VS
                   SHRI ARVIND SHRIVASTAVA AND ORS



BEFORE:
The Hon'ble JUSTICE RAJA BASU CHOWDHURY
Date : 22nd December, 2025.
                                                                        Appearance:
                                                          Mr. S. N. Mookherjee, Adv.
                                                             Mr. S. Mookherjee, Adv.
                                                           Mr. Ashish Chandra, Adv.
                                                          Mr. Ampal Dasgupta, Adv.
                                                                 Mr. Arnab Bag, Adv.
                                                                  ...for the petitioner

                                                      Mr. R. Venkataramani, Ld. ASG
                                                         Mr. Vipul Kundalia, Sr. Adv.
                                                               Mr. Anurag Roy, Adv.
                                                          Ms. Anushka Mandal, Adv.
                                                            Mr. Anindya Kanan, Adv.
                                                       ...for the alleged contemnors


       1.

Pursuant to the order dated 12th December, 2025, Mr. Kundalia,

learned Senior Advocate representing the alleged contemnors has placed before

this Court the communication dated 18th December, 2025 and would submit

that the anti-dumping duty collected after the date of judgment shall be

refunded subject to compliance with the procedure under the Customs Act,

1962 and Rules framed thereunder.

2. Let a copy of the aforesaid communication as placed before this

Court be kept on record.

3. In the light of the above, the alleged contemnor must file an

affidavit of compliance on the returnable date.

4. Let the matter appear in the monthly list of February, 2026.

(RAJA BASU CHOWDHURY, J.)

Arsad