Madras High Court
M/S.Sabin Logistics Pvt Ltd vs Joint Commissioner Of Customs (Export ... on 22 October, 2019
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
W.P.Nos.10899 of 2019, etc.,
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 22.10.2019
CORAM
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
W.P.Nos.10899, 10901, 10910, 12735, 12737, 12741, 12748, 12751,
12756, 12760, 12080, 12087, 12098, 12102, 12108, 12110,13414, 13420,
13425, 13428, 13431 of 2019 (21 W.Ps.)
and
W.M.P.Nos.11340, 11342, 11344, 11346, 12955, 12958, 12960, 12965,
12968, 12970, 12975, 12355, 12357, 12365, 12367, 12370, 12377, 12383,
13518, 13523, 13524, 13529, 13533, 13537, of 2019
W.P.No.10899 of 2019:
M/s.Sabin Logistics Pvt Ltd.,
Rep. by its Director,
Mr.S.Loganathan,
No.41, Vembuli Amman Koil Street,
Palavanthangal,
Chennai 600 114. ...Petitioner
Vs.
Joint Commissioner of Customs (Export Assessment),
Chennai VII Commissionerate,
New Custom House, Meenambakkam,
Chennai 600 027. ...Respondent
PRAYER:Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of certiorari to call for the records pertaining to the notice
issued from Order in Original No.558/2018-AIR issued from
F.No.S.Misc.83/2018-EXP(AIR) dated 15.10.2018 issued by the respondent
imposing penalties on the petitioner and quash the same.
1/4
http://www.judis.nic.in
W.P.Nos.10899 of 2019, etc.,
For Petitioner : M/s.V.Pramila
in all W.Ps.
For Respondent : Mr.G.M.Syed Nurullah Sheriff
in all W.Ps. SSC
COMMON ORDER
All these writ petitions are filed challenging the Order in Original passed by the Adjudicating Authority.
2. Admittedly, as against the impugned orders, a statutory appellate remedy is available to the petitioners before the concerned Authority.
3. Learned counsel for the petitioners seeks permission to withdraw these writ petitions with liberty to file such appeal before the concerned Appellate Authority. She has also made an endorsement to that effect.
4. Granting such liberty to the petitioners to file such appeal within a period of four weeks from the date of receipt of a copy of this order, these writ petitions are disposed of as withdrawn. Since this Court has granted liberty to the petitioners to file such appeal, the Appellate Authority will exclude the time taken by the petitioners to file the present writ petitions 2/4 http://www.judis.nic.in W.P.Nos.10899 of 2019, etc., before this Court till the time granted in this order to file the appeal, while consider the period of limitation for filing the appeal. No costs. The connected miscellaneous petition is closed.
Registry is directed to return the original impugned order in each petition to the respective petitioner.
22.10.2019 Index :Yes/No vri Note :Issue order copy by 30.10.2019.
To Joint Commissioner of Customs (Export Assessment), Chennai VII Commissionerate, New Custom House, Meenambakkam, Chennai 600 027.
3/4http://www.judis.nic.in W.P.Nos.10899 of 2019, etc., K.RAVICHANDRABAABU,J.
vri W.P.Nos.10899, 10901, 10910, 12735, 12737, 12741, 12748, 12751, 12756, 12760, 12080, 12087, 12098, 12102, 12108, 12110, 13414, 13420, 13425, 13428, 13431 of 2019 (21 W.Ps.) 22.10.2019 4/4 http://www.judis.nic.in