Madras High Court
M/S.Hwashin Automotive India Private vs The Commissioner Of Customs on 3 June, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
In the High Court of Judicature at Madras Dated : 03.6.2016 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM Writ Petition No.14065 of 2016 and WMP.Nos.12286 to 12288 of 2016 M/s.Hwashin Automotive India Private Limited, rep.by its Manager-Materials Shri S.Suresh ...Petitioner Vs 1.The Commissioner of Customs, Chennai II Commissionerate, Custom House, Chennai-1. 2.The Deputy Commissioner of Customs (Group), Custom House, Chennai-1. 3.The Deputy Commissioner of Customs (SVB), Chennai-1. ...Respondents PETITION under Article 226 of The Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus to call for the records pertaining tot the impugned letter dated 31.3.2016 in F.No.S50/83/2002 SVB issued by the 3rd respondent, quash the same and further direct the respondents to refrain from demanding the petitioner to make extra duty deposit without first following the procedures stipulated in circulars No.4 and No.5 of 2016-Customs dated 9.2.2016. For Petitioner : Mr.Hari Radhakrishnan For Respondents : Mr.V.Sundareswaran (2) T.S.SIVAGNANAM,J RS ORDER
Learned counsel for the petitioner seeks permission to withdraw the writ petition. He has also made an endorsement in the bundle today to that effect.
2. Hence, the writ petition is dismissed as withdrawn. No costs. Consequently, the above WMPs are also dismissed.
03.6.2016 Internet : Yes To
1.The Commissioner of Customs, Chennai II Commissionerate, Custom House, Chennai-1.
2.The Deputy Commissioner of Customs (Group), Custom House, Chennai-1.
3.The Deputy Commissioner of Customs (SVB), Chennai-1.
WP.No.14065 of 2016 & WMP.Nos.12286 to 12288 of 2016