Madras High Court
M/S.Gsb Builders vs The Managing Director on 29 August, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :29.08.2016 CORAM: THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM W.P.No.10895 of 2014 and M.P.Nos.1 and 2 of 2014 M/s.GSB Builders, Represented by its Partner, Mr.R.Ganesan, having office at No.6, RBS Apartment, ARS Hospital Road, Thennampalayam Cross Street, Tirupur 641 604. ... Petitioner Vs 1.The Managing Director, Tamil Nadu Warehousing Corporation, Guindy, Chennai 600 032. 2.The Assistant General Manager (Finance), Tamil Nadu Warehousing Corporation, Guindy, Chennai 600 032. ... Respondents Prayer: Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus forbearing the respondents herein from deduct any amount from the final bill amount payable to the petitioner under the caption of service tax payable by the service receiver. For petitioner ... Mr.K.Raja For respondents ... Mr.S.Diwakar, Special Government Pleader ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement in the bundle. T.S.SIVAGNANAM, J.
sgl
2.In view of the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently connected Miscellaneous Petitions are also dismissed.
29.08.2016 Sgl To
1.The Managing Director, Tamil Nadu Warehousing Corporation, Guindy, Chennai 600 032.
2.The Assistant General Manager (Finance), Tamil Nadu Warehousing Corporation, Guindy, Chennai 600 032.
W.P.No.10895 of 2014