Madras High Court
M/S. Saro International Freight System vs Commissioner Of Customs on 28 July, 2015
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.07.2015
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.22784 of 2015
and M.P.No.1 of 2015
M/s. Saro International Freight System [ Petitioner ]
Represented by its Managing Partner
Mr. S.Sivaperumal
Saro Tower 1st Floor
No.123/63 Coral Merchand Street
Chennai-1.
Vs
Commissioner of Customs
Chennai VIII Commissionerate Custom House
No.60 Rajaji Salai Chennai-1.
[ Respondent ]
Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of certiorari calling for the records of the respondent culminating in Order in Original No.39599/2015 dated 13.7.2015 together with notice dated 13.07.2015 issued from File No.R-634/CHA and quash the same.
For Petitioner : Mr.S.Murugappan
For Respondent : Mr.A.P.Srinivas, Standing Counsel
T.RAJA,J.
rg
O R D E R
Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition with liberty to the petitioner to file fresh separate writ petitions and he has also made an endorsement to that effect.
2. Recording the said submission and the endorsement made, this writ petition stands dismissed as withdrawn with liberty to the petitioner to file fresh separate writ petitions. No costs. Connected miscellaneous petition is also dismissed.
28.07.2015 rg Note:Registry is directed to return the original impugned orders to the learned counsel for the petitioner To Commissioner of Customs Chennai VIII Commissionerate Custom House No.60 Rajaji Salai Chennai-1.
W.P.No.22784 of 2015