Madras High Court
M/S Double Star Enterprises vs The Commissioner Of Customs on 7 August, 2019
Author: Anita Sumanth
Bench: Anita Sumanth
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.08.2019
CORAM
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
W.P(MD)No.3019 of 2014
and M.P(MD)No.1 of 2014
M/S DOUBLE STAR ENTERPRISES
REP. BY ITS PROPRIETOR MR.SYED MOHAMMED KALIFA SHAHIB,
NO.2, DARGHA TANK SOUTH STREET,
NAGORE 611 002, NAGAPATTINAM DIST ..Petitioner
Vs.
1. The Commissioner of Customs
Custom House, New Harbour Estate
Tuticorin 628 004.
2. The Assistant Commissioner of Customs(Disposal)
Custom House, New Harbour Estate
Tuticorin
3. THE MANAGER,
M/S TRANS ASIAN SHIPPING SERVICES (P) LTD.,
146 D, MANICKAM TOWER, 2ND FLOOR,
PALAYAMKOTTAI ROAD, TUTICORIN ... Respondents
PRYAER: Writ Petition is under Article 226 of the Constitution of India
praying for the issuance of a writ of Writ of Mandamus, directing the 2nd
respondent herein not to dispose off /auction nor destruct the above
goods viz., 46.50 MTS ., of Betel Nuts Split, covered under Bill of Entry
NO. 8795258, dated 18.12.2012 and IGM No. 2050739, dated
17.12.2012 imported vide Bill of Lading NO. TALTLSO1569792, in
Container Nos. (1) GSTU9749850/40 HC and (2) GESU4086033/40 HC in
Vessel name MV.Tiger Pearl V .478A
For Petitioner : Mr.A.K.Jayaraj
http://www.judis.nic.in
2
DR.ANITA SUMANTH, J.
CM
For Respondents :
No.1 :Mr.R.Nandakumar
No.2 :Mr.R.Aravindan
No.3 :Mr.W.M.Abdul Azeez
ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
07.08.2019
Index : Yes/No
Internet : Yes/No
CM
W.P(MD)No.3019 of 2014
and M.P(MD)No.1 of 2014
http://www.judis.nic.in