Textile Mills - vs -Cestat) Dated 12.02.2020 on 12 February, 2020

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Madras High Court

Textile Mills - vs -Cestat) Dated 12.02.2020 on 12 February, 2020

Author: Vineet Kothari

Bench: Vineet Kothari, R.Suresh Kumar

                                                                   Order in W.P.No.17037 of 2005 (M/s.Senthil
                                                                    Textile Mills -Vs-CESTAT) dated 12.02.2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED : 12.02.2020
                                                         CORAM
                                    THE HON'BLE DR.JUSTICE VINEET KOTHARI
                                                           AND
                                    THE HON'BLE MR.JUSTICE R.SURESH KUMAR
                                              Writ Petition No.17037 of 2015

               Senthil Textiles Mills P Ltd
               Sundaraganapathi Street
               Ammapet, Salem.                                              ...    Petitioner


                                                        -Vs-


               1.Customs, Excise and Service Tax Appellate Tribunal
                 South Zonal Bench, Shastri Bhawan, Haddows Road
                 Chennai 600 006.

               2.The Commissioner of Central Excise (Appeals)
                 Anaimedu, Foulks Compound, Salem-636 001.

               3.The Commissioner of Central Excise, Anaimedu
                 Foulks Compound, Salem – 636 001.                   ..     Respondents


                             For Petitioner       : Mr.V.S.Jayakumar

                             For Respondents      : Mr.A.N.R.Jaya Prathap, Government Advocate (Taxes)
                                                    - for RR 2 and 3
               Prayer : Writ Petition under Article 226 of the Constitution of India praying to issue a Writ
               of Certiorarified Mandamus calling for the records of the 1st respondent in Miscellaneous
               Order No.304/2005, Stay Order No.510&511/2005 in Final Order No.648/2005 dated
               25.04.2005 and quasht the same and further direct the first respondent to take up the
               petitioner's appeal and hear the same on merits.


            Page 1 of 2

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                                                                      Order in W.P.No.17037 of 2005 (M/s.Senthil
                                                                       Textile Mills -Vs-CESTAT) dated 12.02.2020



                                                                                   DR.VINEET KOTHARI, J.
                                                                                                   AND
                                                                                     R. SURESH KUMAR, J.

                                                                                                           (kst)
                                                           ORDER

(Order of the Court was made by DR.VINEET KOTHARI, J.) Learned counsel for the petitioner wants to withdraw the writ petition in order to avail the benefit under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Learned counsel for the respondents does not have any objection.

2. Recording the same, this writ petition is dismissed as withdrawn. No costs.

(V.K., J.) (R.S.K.,J.) 12-02-2020 KST To

1.Customs, Excise and Service Tax Appellate Tribunal South Zonal Bench, Shastri Bhawan, Haddows Road Chennai 600 006.

2.The Commissioner of Central Excise (Appeals) Anaimedu, Foulks Compound, Salem-636 001.

3.The Commissioner of Central Excise, Anaimedu Foulks Compound, Salem – 636 001.

W.P.No.17037 of 2005 Page 2 of 2

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