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Madras High Court

Sree Kaderi Ambal Mills (P) Limited vs The Joint Secretary (Pc) on 25 July, 2023

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                     W.P(MD)No.12420 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 25.07.2023

                                                  CORAM:

                             THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                    W.P(MD)No.12420 of 2023 and
                                  WMP(MD) Nos.10527 & 10528 of 2023

                     Sree Kaderi Ambal Mills (P) Limited,
                     Rep by its Managing Director,
                     Mr.S.V.Petha Perumal,
                     Registered office at
                     Super B 3 Industrial Estate,
                     K.Pudur,Madurai – 625 007.                              ... Petitioner

                                                     Vs

                     1.The Joint Secretary (PC),
                       Department of Chemicals and Petro-Chemicals,
                       Ministry of Chemicals and Fertilizers,
                       Government of India,
                       Udyog Bhavan,
                       New Delhi - 110 011.

                     2.The Principal Secretary to the Government of India,
                       Department of Consumer Affairs,
                       Krishi Bhavan,
                       New Delhi - 110 001.

                     3.The Director General,
                       Bureau of Indian Standards,
                       Manak Bhavan,

                     1/5
https://www.mhc.tn.gov.in/judis
                                                                      W.P(MD)No.12420 of 2023


                        9, Bahadur Shah Zafar Marg,
                        New Delhi - 110 002.

                     4.The Special Secretary or Additional Secretary to the
                       Government of India,
                       Department of Consumer Affairs,
                       Krishi Bhavan,
                       New Delhi - 110 001.

                     5.The Joint Secretary to the Government of India,
                       Department of Consumer Affairs,
                       Krish Bhavan,
                       New Delhi - 110 001.                            ...Respondents
                     PRAYER: Writ Petition filed under Article 226 of the Constitution
                     of India, praying this Court to issue a Writ of Mandamus, directing
                     the respondents to consider the petitioner's representation dated
                     24.04.2023 praying to dispose of the pending application of the
                     petitioner's supplier under Foreign Manufacturers Certification
                     Scheme (FMCS) of BIS for obtaining BIS Certification for the
                     product 'Polyester Stable Fiber' in a time bound manner, enabling the
                     petitioner to continue to import 'Polyester Staple Fiber' required for
                     their manufacturing unit.
                                  For Petitioner      :Mr.S.Ranjth Kumar
                                  For Respondents      :Mr.K.Govindarajan
                                                        Deputy Solicitor General of India

                                                    ORDER

This writ petition is filed for a Mandamus to direct the 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.12420 of 2023 respondents to dispose of the pending application of the petitioner's supplier, under Foreign Manufacturers Certification Scheme (FMCS) of BIS for obtaining BIS Certification for the product 'Polyester Stable Fiber' in a time bound manner by considering the petitioner's representation dated 24.04.2023.

2.Today(25.07.2023), when this writ petition is taken up for hearing, the learned counsel appearing for the writ petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.

3.Recording the submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No Costs. Consequently, connected Miscellaneous Petitions are closed.

25.07.2023 Index:Yes Internet:Yes vrn 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.12420 of 2023 To

1.The Joint Secretary (PC), Department of Chemicals and Petro-Chemicals, Ministry of Chemicals and Fertilizers, Government of India, Udyog Bhavan, New Delhi - 110 011.

2.The Principal Secretary to the Government of India, Department of Consumer Affairs, Krishi Bhavan, New Delhi - 110 001.

3.The Director General, Bureau of Indian Standards, Manak Bhavan, 9, Bahadur Shah Zafar Marg, New Delhi - 110 002.

4.The Special Secretary or Additional Secretary to the Government of India, Department of Consumer Affairs, Krishi Bhavan, New Delhi - 110 001.

5.The Joint Secretary to the Government of India, Department of Consumer Affairs, Krish Bhavan, New Delhi - 110 001.

4/5

https://www.mhc.tn.gov.in/judis W.P(MD)No.12420 of 2023 B.PUGALENDHI, J.

vrn ORDER MADE IN W.P(MD)No.12420 of 2023 and WMP(MD) Nos.10527 & 10528 of 2023 25.07.2022 5/5 https://www.mhc.tn.gov.in/judis