Madras High Court
M/S. Tata International Ltd vs The Director General Of Foreign Trade
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.14539 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.01.20201
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.14539 of 2017
and
W.M.P.No.15764 of 2017
M/s. Tata International Ltd.,
Rep. by its Authorized Signatory,
IInd Floor, SDF Phase – II, MEPZ – SEZ.,
Tambaram, Chennai – 600 045. ... Petitioner
Vs.
1.The Director General of Foreign Trade,
Ydyog Bhavan, New Delhi – 110 011.
2.The Development Commissioner,
MEPZ – SEZ, Tambaram,
Chennai – 600 045. ... Respondents
Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Certiorari, calling for the papers pertaining to the
petitioners' case and after examining the legality and validity thereof to
quash the impugned order issued from F.No.01/92/171/221/AM-16/PC-
VI/27 dated 09.03.2017 passed by the Director General of Foreign Trade,
Ministry of Commerce and Industry, Government of India.
____________
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W.P.No.14539 of 2017
For Petitioner : Mr.M.Karthikeyan
For Respondents : Mr.A.Kumaraguru
ORDER
When the case is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition as the petitioner has already paid the penalty and redemption fine amount confirmed by the second respondent vide impugned Order-in-Appeal F.No.01/92/171/221/AM-16/PC-VI/27 dated 09.03.2017. As the entire liability under the impugned order has been discharged, nothing survives for adjudication in this writ petition. He has also filed a memo to that effect.
2. In view of the above submission of the learned counsel for the petitioner and the memo filed by him, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is also closed.
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1.The Director General of Foreign Trade, Ydyog Bhavan, New Delhi – 110 011.
2.The Development Commissioner, MEPZ – SEZ, Tambaram, Chennai – 600 045.
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